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[Cites 0, Cited by 2] [Section 113] [Entire Act]

State of Maharashtra - Subsection

Section 113(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)The Chief Executive Officer shall be the Secretary of the Development Authority [constituted under sub-section (2)] [This portion was added by Maharashtra 21 of 1971, Section 3(1).].