Section 25(5) in Maharashtra Housing and Area Development Act, 1976
(5)Minutes shall be kept of the names of the members present and of others who attend the meetings of the Authority under the provisions of this Act and of the proceedings of each meeting, in a minute book to be kept for the purpose. The minutes shall be signed at the next ensuing meeting after confirmation at such meeting and shall be open to inspection by any member during office hours of the Authority.
