Section 158(2)(vii) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(vii) in The Maharashtra Regional and Town Planning Act, 1966

(vii)[ under sub-section (1) of section 16, the other manner in which a notice of the preparation of a draft Regional plan shall be published;] [Clause (vii) was substituted for the original by Maharashtra 6 of 1976, Section 36(1).]

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State of Maharashtra - Subsection

Section 158(2)(vii) in The Maharashtra Regional and Town Planning Act, 1966