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State of Maharashtra - Section

Section 15 in Maharashtra Housing and Area Development Act, 1976

15. Existing Boards to continue until Authority constituted.

- Until the Authority is duly constituted under section 6, the existing Board shall continue to function in the area of its jurisdiction and fields of activity; and on the constitution of the Authority, the existing Board shall stand dissolved and the members including the office bearers thereof shall vacate their office.Organisation of the Authority