Section 31A(2)(b) in Maharashtra Public Trust Rules, 1951

[Cites 0, Cited by 0] [Section 31A(2)] [Section 31A] [Entire Act]

State of Maharashtra - Subsection

Section 31A(2)(b) in Maharashtra Public Trust Rules, 1951

(b)is duly sanctioned by a resolution of the committee passed in that behalf and the description of the property and the reasons for sanctioning such disposal of property are stated in the resolution, and

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State of Maharashtra - Subsection

Section 31A(2)(b) in Maharashtra Public Trust Rules, 1951