Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Maharashtra - Section Section 164 in The Maharashtra Regional and Town Planning Act, 1966 164. [Provisions of Bombay LXVII 1948, Hyderabad Act XXI of 1951 and Bombay XCIX of 1958 not to apply to town planning schemes] - Deleted by Maharashtra 10 of 1977, Section 8.
