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[Cites 0, Cited by 1] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)On receipt of an appeal under sub-section (2), the State Government or any other person appointed by it in this behalf may, after giving a reasonable opportunity of being heard to the appellant and the Planning Authority, dismiss the appeal or allow the appeal by quashing or varying the notice as it may think fit.