High Courts03 Aug 2026Allowed
Chandrakant s/o Tukaram Gunale & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3466
Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), Third Proviso clause (iii), 23 (1), Second proviso to Section 26(1), Third proviso to the Section 26(1), 23, 26, 23 to 32, clause (iii) of Third Proviso to Section 26(1), 21, Chapter III (b), (iii) to the Second Proviso, 21(4-A), 25, 30Constitution of India-Article 226