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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(30A) in The Maharashtra Regional and Town Planning Act, 1966

(30A)[ "Special Township Project" means a Special Township Project declared under section 18 or 44, as the case may be;] [Clause (30A) was inserted by the Maharashtra 22 of 2005, Section 2(b), (w.e.f. 20-6-2005).]