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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3)(d) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(d)not sub-let the whole or any part of [such tenement without the previous permission of the Authority;] [These words were substituted for the words 'such tenement' by G. N. of 27.11.1984.]