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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)The Chairman and in his absence the Vice-Chairman (if any) and in the absence of the Chairman and the Vice-Chairman, any other member chosen by the members present from amongst themselves, shall preside at a meeting of the Board.