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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Maharashtra - Subsection

Section 119(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)that the person had at the date of the order a right to make such an improvement or incur expenditure for the productive purpose, [or for the purpose of dwelling house in rural area] [These words were inserted by Maharashtra 5 of 1990, Section 7(a).], as the case may be; and,