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[Cites 0, Cited by 0] [Section 21I] [Entire Act]

State of Maharashtra - Subsection

Section 21I(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(2)The Chief Officer may at the time of renotification of vacancies, if considered so necessary, change the category of establishment to be located in the renotified commercial tenements.