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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Maharashtra - Subsection

Section 22A(5) in Maharashtra Jeevan Authority Act, 1976

(5)It shall be the duty of the Authority and the Zilla Parishads to comply with the directions issued by the State Government in this behalf] [Section 22A was inserted by Maharashtra 4 of 1999, Section 4, (w.e.f. 13-11-1998).]