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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2)(b) in The Maharashtra Municipal Property Tax Board Act, 2011

(b)all powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Board shall, until the Board is reconstituted under sub-section (3), be exercised or discharged by such Administrator;