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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Maharashtra - Subsection

Section 135(1)(iii) in The Maharashtra Regional and Town Planning Act, 1966

(iii)due regard shall always be had, so far may be compatible, with the exigencies of the purpose for which the entry is made to the social and religious usages of the occupants of the land or building entered.