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State of Maharashtra - Section

Section 28 in The Maharashtra Municipal Property Tax Board Act, 2011

28. Direction by State Government.

(1)In the discharge of its functions, the Board shall be guided by such directions in matters of policy involving public interest as the State Government may give to it in writing.
(2)If any question arises as to whether any such directions relates to a matter of policy involving public interest, the decision of the State Government thereon shall be final.