Section 3(2)(d) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999

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State of Maharashtra - Subsection

Section 3(2)(d) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999

(d)Four members nominated by the State Government who have experience and expertise in urban development, urban infrastructure, finance, urban transport, environment, industry and trade and urban community development.

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State of Maharashtra - Subsection

Section 3(2)(d) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999