Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Maharashtra - Subsection Section 25(6) in Maharashtra Housing and Area Development Act, 1976 (6)Subject to the foregoing provision, the Authority may observe such rule of procedure in regard to the transaction of its business as it may deem proper and expedient.
