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[Cites 0, Cited by 2] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)Where a Planning Authority thinks that, in the interest of the public, it is necessary to undertake forthwith any of the works included in a draft scheme for a public purpose, the Planning Authority shall make an application through the Arbitrator to the State Government to vest in it the land (without any building) shown in the draft scheme.