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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in The Tuljapur Development Authority Act, 2008

(3)The Development Authority shall be an authority within the meaning of sub-section (1B) of section 40 of the Maharashtra Regional and town Planing Act, 1966 and accordingly, it shall be lawful for the State Government to declare the Development Authority to be Special Planning Authority for the Area.