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[Cites 0, Cited by 0] [Section 42F(3)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(3)(ii) in The Maharashtra Regional and Town Planning Act, 1966

(ii)the provisions of Chapter VI-A, VIII and IX along with the First and Second Schedule of this Act shall apply to the Area Development Authority, as if it was a New Town Development Authority;