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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980

(2)A person who may under the first proviso to sub-rule (1) be absorbed in a lower post shall be the person who is due for revision on the basis of the seniority lists prepared in accordance with rule 9.