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[Cites 0, Cited by 1] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)The State Government may, on application made by the Planning Authority or, as the case may be, the officer, from time to time by notification in the Official Gazette, extend the period specified in sub-section (1) or (2) by such period not exceeding six months as may be specified in the notification.