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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(1)For the furtherance of the object of this Act, the State Government may by notification in the Official Gazette, upon such conditions as may be agreed upon between the Government and the Authority, place at the disposal of the Authority any lands vested in the State Government.