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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Maharashtra - Subsection

Section 6C(3) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

(3)Where any question arises as to whether any land or building is used or intended to be used for a residential purpose or non-residential purpose, the question shall be referred for decision to the Collector. The Collector shall, after holding a summary inquiry, record his decision.