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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(1)(g) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(g)under section 14, sub-sections (1) and (2), construction of a building without applying for permission of the Authority or without such permission and thereby avoiding to apply for assessment of fee payable under this Act;