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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1)(viii) in Maharashtra Housing (Regulation And Development) Act, 2012

(viii)to make recommendations, notwithstanding anything contained in the Maharashtra Regional and Town Planning Act, 1966, either suo moto or on a request from the State Government in matters in the existing Development Control Regulations relating to changes in Floor Space Index and any other related matters, as may be prescribed: