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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(5) in The Maharashtra Municipal Property Tax Board Act, 2011

(5)The Chairperson shall be first among equals and shall have the powers of general superintendence and directions in the conduct of the affairs and administrative matters of the Board and shall exercise and discharge such other powers and functions of the Board, as may be assigned to him by the Board.