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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1) in Maharashtra Housing (Regulation And Development) Act, 2012

(1)With effect from such date and in such areas as the State Government may, by notification in the Official Gazette, appoint, there shall be established, for the purposes of this Act, one or more Authorities to be called "the Housing Regulatory Authority".