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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(4) in The Tuljapur Development Authority Act, 2008

(4)The Chairperson shall be the first amongst equals and shall have the powers of general superintendence and direction in the conduct of the affairs and administrative matters of the Development Authority and shall exercise and discharge such other powers and functions of the Development Authority as may be assigned to him by the Development Authority.