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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(1)(iii) in Maharashtra Housing and Area Development Act, 1976

(iii)the concerned Gram Sabhas and the Zilla Parishad concerned, if the land falls within the jurisdiction of more than one Blocks in the district concerned;]