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[Cites 0, Cited by 1] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(3) in Maharashtra Housing and Area Development Act, 1976

(3)Where any land is taken possession of as aforesaid, the State Government shall make that land available to the Authority for the purpose for which the land has been acquired and for discharging its functions, performing its duties and exercising its powers.