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 2] [Entire Act] State of Maharashtra - Subsection Section 2(6A) in The Maharashtra Regional and Town Planning Act, 1966 (6A)[ "Designated Officer" means the officer designated under sub-section (8) of section 53.] [Clause (6A) was inserted by Maharashtra 2 of 2012, Section 29, (w.e.f. 4-8-2012).]
