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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2) in Maharashtra Housing and Area Development Act, 1976

(2)A person -associated with the Authority under sub-section (1) for any purpose shall have the right to take part in the deliberations of the Authority relevant to that purpose, but shall not have the right to vote.