Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116] [Entire Act] State of Maharashtra - Subsection Section 116(c) in The Maharashtra Regional and Town Planning Act, 1966 (c)any land whether adjacent to that area or not which is required for provision of services of amenities for the purposes of the new town.
