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State of Maharashtra - Section

Section 34 in Nagpur Improvement Trust Act, 1936

34. Housing accommodation scheme.

- Whenever the Trust is of opinion that it is expedient and for the public advantage to provide housing accommodation for any class of the inhabitants of any area to which this Act [extends] [Substituted for 'is extended' by Central Provinces and Berar Act VII of 1944, section 7.], it may frame a scheme (to be" housing accommodation scheme") for such purpose.