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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(b) in The Maharashtra Maritime Board Act, 1996

(b)No contract for leasing waterfront, jetty, waterway and corresponding infrastructural facilities thereof for a term exceeding five years shall be made unless it is previously approved by the Government on such terms and conditions as it may thinks fit.