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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in Maharashtra Housing and Area Development Act, 1976

(2)A person shall not be disqualified under clause (a) of sub-section (1), by reason only of being a President or a Vice-President, and in the case of a representative of the employees by reason only of being an employee of the Authority.