Section 103K(1) in Maharashtra Housing and Area Development Act, 1976
(1)[The Mumbai Repairs and Reconstruction Board] [These words were substituted for the words 'The Bombay Repairs and Reconstruction Board' by Maharashtra 25 of 1996, Section 2 and Schedule Para (3).] established under section 18 of this Act shall be the Board for the purposes of carrying out the purposes of this Chapter.