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[Cites 0, Cited by 0] [Section 284F] [Entire Act]

Bombay Presidency - Subsection

Section 284F(9) in The Bombay Provincial Municipal Corporations Act, 1949

(9)In the subsequent provisions of this Act references to re-development or use in accordance with a re-development plan shall be construed as references to redevelopment or use in accordance with a re-development plan approved under this section or, in the case of land comprised in a new plan approved under this section, in accordance with the new plan.