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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(d) in The Pandharpur Development Authority Act, 2009

(d)to appoint, specify and fix responsibilities on the concerned Government and Semi-Government Agencies for preparation of detailed schemes, plans, maps, estimates of a various development works envisaged in the Pandharpur Development Master Plan and for implementation of the same;