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State of Maharashtra - Section

Section 44 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

44. Power of Authority to dispose of land, etc.

- Subject to any rules made by the State Government under this Act, the Authority may retain, lease, sell, exchange or otherwise dispose of, any land, any building or other property vested in it, in such manner as it thinks fit for sub-serving the purposes of this Act.