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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(12)(b) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(b)a Special Planning Authority constituted or appointed or deemed to have been appointed under section 40 or the New Town Development Authority constituted or declared under the provisions of section 113 of the Maharashtra Regional and Town Planning Act, 1966;