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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4)(b) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(b)in the case of building where no space is available within the complex in which they are situated for the construction of underground water storage tank and installation of fire pumps but adequate means of escapes are available, the Designated Authority may direct the person to provide common water storage tank and fire pumps in such complex at suitable location within a period of three months from the date of direction;