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[Cites 0, Cited by 0] [Section 42F(3)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(3)(i) in The Maharashtra Regional and Town Planning Act, 1966

(i)the authority or authorities functioning within the development area immediately before such constitution or appointment shall cease to exercise the powers and perform the functions and duties which the Area Development Authority is competent to exercise and perform under this Act;