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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(3) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(3)If, in connection with the exercise of the powers and performance of the duties of the Authority under this Act, any dispute arises between the Authority and the State Government, the matter shall be decided by the State Government and its decision shall be final.