Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42F(1)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

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

(v)to enter into contracts, agreements or arrangements with any person or organization as the Area Development Authority may deem necessary for performing its functions;