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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(q) in Nagpur Improvement Trust Act, 1936

(q)any other matter for which, in the opinion of the [State] [Substituted for 'provincial' by A. O., 1950.] Government , it is expedient to make provision with a view to the improvement of any area in question or the general efficiency of the scheme.