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[Cites 0, Cited by 0] [Section 103I] [Entire Act]

State of Maharashtra - Subsection

Section 103I(4) in Maharashtra Housing and Area Development Act, 1976

(4)The co-operative society may allocate the area for officers, shops, commercial tenements, or any other non-residential use in the new building only to the extent of the area occupied in the old building for the said purposes.