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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(9) in Maharashtra Housing and Area Development Act, 1976

(9)The decision of the Board under sub-sections (7) and (8) shall be final and conclusive and shall not be called in question in any court nor any injunction against the order of demolition or vacation of the premises shall be made by any court.