Section 119 in Maharashtra Housing and Area Development Act, 1976
119. Action taken under Maharashtra XXIII of 1973 deemed to be taken under this Act.
- Any action taken by the Maharashtra Slum Improvement Board under the Maharashtra Slum Improvement Board Act, 1973, shall be deemed to be action taken by the board constituted under this Act.Establishment of Panchayats in Slum Improvement Area
