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

State of Maharashtra - Subsection

Section 43(3) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(3)If any land placed at the disposal of the Authority under sub-section (1) is required at any time thereafter by the State Government, the Authority shall replace it at the disposal of the State Government upon such terms, and conditions as may be mutually agreed upon.