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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Maharashtra - Subsection

Section 8B(10) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(10)On receipt of the Register of Drawees under clauses (4)(a) and/or (9) of this Regulation the Chief Officer shall direct the Authorised Officer to scrutinise the applications of societies whose names appear in aforesaid lists and to determine their eligibility.