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[Cites 0, Cited by 0] [Section 42G] [Entire Act]

State of Maharashtra - Subsection

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

(1)The State Government shall, by an order in writing, determine the amount which an authority or authorities functioning in the development area shall pay as contribution, either in one lump sum or in instalments as may be specified in the order, towards the expenses incurred by an Area Development Authority in the discharge of its functions.