Section 159(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)[ The State Government may make special development control regulations consistent with this Act and the rules made thereunder, to carry out the purpose of executing a Special Township Project and such regulations may be a part of Development Control Regulations of Development Plan or Regional Plan, as the case may be.] [Sub-section (2) was added by Maharashtra 22 of 2005, Section 5, (w.e.f. 20-6-2005).]
