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[Cites 0, Cited by 0] [Section 42F(1)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(1)(vi) in The Maharashtra Regional and Town Planning Act, 1966

(vi)to acquire, hold, manage and dispose of property, movable or immovable, as the Area Development Authority may deem necessary, subject, however, to the rules or regulations, if any, made in that behalf;