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[Cites 0, Cited by 8] [Section 37(1AA)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(1AA)(c) in The Maharashtra Regional and Town Planning Act, 1966

(c)The State Government shall, after giving hearing to the affected persons and the Planning Authority and after making such inquiry as it may consider necessary and consulting the Director of Town Planning, by notification in the Official Gazette, publish the approved modification with or without changes, and subject to such conditions as it may deem fit, or may decide not to carry out such modification. On the publication of the modification in the Official Gazette, the final Development Plan shall be deemed to have been modified accordingly.]