Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 141] [Entire Act] State of Maharashtra - Subsection Section 141(b) in The Maharashtra Regional and Town Planning Act, 1966 (b)remove any mark or boundary stone set up for the purpose of indicating any level or direction necessary" to the execution of any development authorised under this Act,
