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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970

(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act including provision for the imposition of fees for the purposes of this Act.