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[Cites 0, Cited by 1] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)If any action taken by the Planning Authority is questioned, the matter shall be referred to the State Government or any officer authorised by the State Government in this behalf; and the decision of the State Government or of the officer as the case may be, shall be final and conclusive and binding on all persons.
(d)Variation of Schemes