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State of Maharashtra - Section

Section 137 in Maharashtra Housing and Area Development Act, 1976

137. Violation of direction under section 112(1).

- The Panchayat shall ensure that the no new building is erected within its jurisdiction in contravention of any direction issued by the Board under sub-section (1) of section 112. If any new building is so erected, the Panchayat shall immediately make a report to the Board.