Section 53(1)(a) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 10] [Section 53(1)] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(1)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)in cases specified in clause (a) or (c) of sub-section (1) of section 52, to restore the land to its condition existing before the said development took place,

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State of Maharashtra - Subsection

Section 53(1)(a) in The Maharashtra Regional and Town Planning Act, 1966