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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)The State Government shall by an order in writing determine the amount which a local authority or each of the local authorities in respect of whose area the Special Planning Authority has been constituted shall pay as contribution either in lump sum or in such instalments as may be specified in the order, for meeting the expenses of the Special Planning Authority for the purposes of this Act.