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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous Publication make rules to carry out the all or any of the purposes of this Act.