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[Cites 0, Cited by 2] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(5) in The Maharashtra Regional and Town Planning Act, 1966

(5)If within a period of six months from the date on which a purchase notice is served the State Government does not pass any final order thereon, the notice shall be deemed to have been confirmed at the expiration of that period.