Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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)(c) in Maharashtra Housing and Area Development Act, 1976

(c)all liabilities enforceable against the Authority shall be enforceable against the State Government to the extent of the properties, funds, and dues vested in, or realised by the State Government.