Section 3(1)(b) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)Scheduled Areas, declared as such by the President of India by an order under paragraph 6 of Schedule V of the Constitution of India;

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