Section 28(1)(a) in Maharashtra Housing and Area Development Act, 1976

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State of Maharashtra - Subsection

Section 28(1)(a) in Maharashtra Housing and Area Development Act, 1976

(a)to prepare or direct the Boards to prepare and execute proposals, plans or projects for -

(i)housing accommodation in the State or any part thereof, sale, including transactions in the nature of hire-purchase of tenements in any buildings vested in, or belonging, to the Authority letting, or exchange of property of the Authority;

(ii)development including provision for amenities in areas within the jurisdiction of the Authority;

(iii)clearance and re-development of slums in urban areas;

(iv)development of peripheral areas of existing urban areas to ensure an orderly urban overspill;

(v)development of commercial centres;

(vi)development of new towns in accordance with the provisions of the Town Planning Act;

(vii)development of lands vested in the Authority;

(viii)the closure or demolition of dwellings or portions of dwellings unfit for human habitation;

(ix)the demolition of obstructive or dangerous and dilapidated buildings or portions of such buildings;

(x)repairs to, or construction and reconstruction of buildings;

(xi)the slum improvement works and improvement of sanitary arrangements required in any slum improvement area, including the conservation and prevention of any injury or contamination to rivers or other sources and means of water-supply;

(xii)undertakings and promoting prefabrication and mass production of buildings components;

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State of Maharashtra - Subsection

Section 28(1)(a) in Maharashtra Housing and Area Development Act, 1976