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

State of Maharashtra - Subsection

Section 2(6) in The Tuljapur Development Authority Act, 2008

(6)"Development Plan" means the plan prepared under the provisions of the Maharashtra Regional and Town Planning Act, 1966 for the peripheral area up to five kilometres from the municipal limits of the Tuljapur Municipal Council;