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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(1)The concerned plot-holder shall apply for regularisation of Gunthewari development within a period of six months from the date of the coming into force of this Act or such extended time as the Planning Authority may permit.