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[Cites 0, Cited by 0] [Section 124L] [Entire Act]

State of Maharashtra - Subsection

Section 124L(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)Subject to the provisions of sub-section (1), the provisions of this Chapter shall be in addition to, and not in derogation of, any other provisions of this Act or any law relating to municipal corporation, municipal council or other local authority of any urban area.