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State of Maharashtra - Section

Section 90 in Maharashtra Cinemas (Regulation) Rules, 1966

90. Plans to be approved.

- On receipt of the application and the plans the licensing authority shall forward the same to the Executive Engineer/ Assistant Engineer/Deputy Engineer/Sub-Divisional Officer concerned for approval, and the applicant shall be bound to carry out such reasonable additions and alterations in the plans as may be directed by the Executive Engineer/Assistant Engineer/Deputy Engineer/Sub-Divisional Officer [and the Municipal Authority] [Inserted by G. N. of 17.5.1974.] concerned before the plans are finally approved by him.