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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(xxxiv) in The Maharashtra Regional and Town Planning Act, 1966

(xxxiv)under sub-section (1) of section 132, the form in which a Regional Board [* * *] [The words 'Manning Authority or Development Authority' were deleted by Maharashtra 6 of 1976, Section 36(8).] shall prepare an annual statement of accounts including the balance sheet;