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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(a) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(a)The Authority shall from time to time fix levels of income on the basis of which a person can be classified in one of the following groups:-
(i)Economically Weaker Group,
(ii)Low Income Group,
(iii)Middle Income Group,
(iv)High Income Group.