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[Cites 0, Cited by 0] [Section 2(1b)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1b)(ix) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(ix)any other work including the demolition of any building or any part thereof which in the opinion of the Competent Authority is necessary for executing any of the works specified above.