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[Cites 0, Cited by 1] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(2) in Maharashtra Housing and Area Development Act, 1976

(2)The Authority from its own funds shall pay an annual contribution of rupees ten crores to the Board for the purpose of reconstruction of the buildings.] [Section 97 was substituted by Maharashtra 16 of 1998, Section 8, (w.e.f. 15-5-1998).]