Section 64(iii) in Maharashtra Public Trust Rules, 1951
(iii)in the purchase of immovable properties approved by the State Government and in construction of buildings on lands so purchased or otherwise acquired [for the purpose of housing the offices, or for providing residential accommodation to the officers and servants appointed for the administration of this Act.] [Substituted by Notification No. 13337/P, dated 2nd June 1972.]
