Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)When any Government intends to carry out development of any land for the purpose of any of its departments or offices or authorities, the officer-in-charge thereof shall inform in writing the Planning Authority the intention of Government to do so, giving full particulars thereof, and accompanied by such documents and plans as may be prescribed at least thirty days before undertaking such development.