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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5)(d) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(d)institute, maintain or conduct legal proceedings for recovery of claims, eviction, distress and defend legal proceedings instituted against the authority. Board or any officer thereof in the discharge of his official duties, and may also sign, verify, declare, affirm and present plaints, petitions, applications, affidavits, appeal memoranda, vakalatnamas for Counsel and Advocates, or Solicitors engaged by the Authority; and