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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(c) in The Maharashtra Maritime Board Act, 1996

(c)No contract for the acquisition or sale of immoveable property or for the lease of any such property for a term exceeding thirty days, shall be made unless it is previously approved by the Government, on such terms and conditions as it may thinks fit.