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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(1)The State Government may issue, from time to time, directions to the Municipal Corporation of the City of Ulhasnagar, as it may deem fit for giving effect to the provisions of this Act and it shall be the duty of the Corporation to comply with such directions.