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[Cites 0, Cited by 0] [Section 124B(1)] [Section 124B] [Entire Act]

State of Maharashtra - Subsection

Section 124B(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)In classifying the user of land and building under any of the categories mentioned in clause (a), the predominant purpose for which such land and building is used shall be the basis for such classification.