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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)The purchase notice shall be accompanied by a copy of any application made by the applicant to the Planning Authority, and of any order or decision of that Authority and of the State Government, if any, in respect of which the notice is given.