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[Cites 0, Cited by 3] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(3) in Maharashtra Housing and Area Development Act, 1976

(3)Those dishoused occupiers who cannot be so accommodated in the reconstructed building shall be provided with alternative accommodation in any building maintained by the Authority for such purpose or in any new building constructed by the Authority wherein surplus accommodation is available.