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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(c) in The Tuljapur Development Authority Act, 2008

(c)to appoint, specify and fix responsibilities on the concerned Government and Semi-Government Agencies for preparation of detailed plans, maps estimates of various development works envisaged in the Tuljapur Development Master Plan and for implementation of the same;