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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(4) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(4)Individual or divisible infrastructure or services or amenities or facilities may be provided as per the terms and conditions prescribed under the relevant law after the plot has been regularised.