Section 157A(1A) in The Maharashtra Regional and Town Planning Act, 1966
(1A)[ Ever such Plan or scheme required under sub-section (1) of this section to bear the signature of the Secretary or such other officer shall be deemed to be properly signed if the first and the last page of such plan or scheme are signed by the Secretary or such other officer and the intervening pages thereof bear the seal and fascimile of the Secretary or such other officer thereon.] [Sub-section (1A) was inserted by Maharashtra 6 of 1976, Section 35(2).]
