Section 19 in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
19. Single Window Clearance.
(1)The Authority shall provide Single Window Clearance for administering the proposals in relation to the Infrastructure Project under the Act.(2)The procedural details of the Single Window Clearance shall be such as may be prescribed.(3)The Authority shall from time to time, accept all documents, proposals and applications under the Act through online mode designated by the Authority or designated by the State Government for this purpose and any such document, proposal or application so uploaded shall constitute a valid submission for the purposes of the Act.(4)The Government and the Authority shall promote digital system and e-governance in respect of all matters of the Act.
