Section 2(1)(j) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(j)"Chief Officer" means the Chief Officer of a Board within the meaning of sub-section (5) or (6) of section 18 of the Act;

Legal Document View