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[Cites 0, Cited by 0] [Section 8E] [Entire Act]

State of Maharashtra - Subsection

Section 8E(2) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(2)The grant of a land on lease to a Co-operative Society under clause (1) may be so given only if such grant shall not in any way affect implementation of any of the schemes to be undertaken by the Authority on the acquired land.