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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(xxi) in The Maharashtra Regional and Town Planning Act, 1966

(xxi)under sub-section (1) of section 61, the other manner in which the Planning Authority shall [publish a notice of making of] [These words were substituted for the words 'publish' by Maharashtra 6 of 1976, Section 36(5).] a draft town planning scheme;