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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Maharashtra - Subsection

Section 88(2) in Maharashtra Housing and Area Development Act, 1976

(2)The Board may prepare a list of such buildings setting out the order of priority or urgency in respect of which structural repairs are necessary, and may undertake simultaneously or in such order of priority the structural repairs according to the exigencies of the case and its resources.