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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Maharashtra - Subsection

Section 184(2)(xiii) in Maharashtra Housing and Area Development Act, 1976

(xiii)the other matters in respect of which the Competent Authority shall have in powers of the civil court under the Code of Civil Procedure, 1908, under section 69;