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[Cites 0, Cited by 1] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)Where no appeal has been made under section 74, the decisions of the Arbitrator under clauses (iv) to (xi) and clauses (xiv), (xv) and (xvi) of sub-section (3) of section 72 shall be final and binding on the parties.