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

State of Maharashtra - Subsection

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

(xxix)under sub-section (2) of section 91, the [the other manner in which a notice shall be published regarding the preparation of] [These words were substituted for the words 'manner in which the Planning Authority shalt prepare and publish' by Maharashtra 6 of 1976, Section 36(7).] a draft of variation of a town planning scheme; and under sub-section (3) of that section, the other particulars which the draft variation of a town planning scheme shall contain;