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[Cites 0, Cited by 27] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(6) in The Maharashtra Regional and Town Planning Act, 1966

(6)A Development plan which has come into operation shall be called the "final Development plan" and shall, subject to the provisions of this Act, be binding on the Planning Authority,
(c)Provisions for Preparation of interim Development Plans, plans for areas of comprehensive development, etc.