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[Cites 0, Cited by 0] [Section 160(2)] [Section 160] [Entire Act]

State of Maharashtra - Subsection

Section 160(2)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)all properties funds and dues which are vested in, or realisable by the Regional Board, Special Planning Authority or Development Authority [for the purposes of the Act] [These words were inserted by Maharashtra 21 of 1971, Section 17(2).] shall vest in, or be realisable, by the State Government;