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[Cites 0, Cited by 0] [Section 148(5)] [Section 148] [Entire Act]

State of Maharashtra - Subsection

Section 148(5)(a) in Maharashtra Housing and Area Development Act, 1976

(a)if the person on whom the surcharge or charge is made be a member, direct the Board to proceed against him in the manner provided in sub­sections (2) and (3) of section 151; and