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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(2)After any such land has been developed, by or under the control and supervision of the Authority, it shall be dealt with by the Authority in accordance with the provisions of this Act or the rules or regulations made thereunder and the directions, if any, given by the State Government in this behalf.