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

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

(1)As soon as may be, after the commencement of the Act, the State Government shall, by notification in the Official Gazette, establish a Authority to be called the Maharashtra Infrastructure Development Enabling Authority, to exercise the powers conferred on it and perform the functions assigned to it under the Act.