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[Cites 0, Cited by 3] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(1) in Maharashtra Housing and Area Development Act, 1976

(1)Notwithstanding anything contained in the Corporation Act, if on receipt of an acquisition proposal under section 92, the State Government is satisfied about the reasonableness of the proposal and of the resources available with the Board for constructing a new budding, it may approve the proposal and communicate its approval to the Board.