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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(2)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)any transaction between any person and any such Development Authority acting in the purported exercise of their powers, under this Act shall not be void by reason only that it was carried out in contravention of such directions, unless that person had actual notice of the directions.