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

State of Maharashtra - Subsection

Section 8(4) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

(4)In the event, when the Authority decides that the proposal is not,-
(i)an Unsolicited Proposal;
(ii)as per the Maharashtra Infrastructure Projects Policy ; and
(iii)in accordance with the rules made under the Act, the Authority shall communicate its decision to such Person alongwith reasons thereof.