Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

State of Maharashtra - Subsection

Section 169(2)(b) in Maharashtra Housing and Area Development Act, 1976

(b)all properties, funds and dues which are vested in or realisable by the Authority shall vest in, and be realisable, by the State Government;