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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(2) in Maharashtra Jeevan Authority Act, 1976

(2)When any work is executed in contravention of the provisions of sub-section (1), such work shall be liable to be dismantled at the discretion of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].