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[Cites 0, Cited by 1] [Section 28(3)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3)(iii) in Maharashtra Housing and Area Development Act, 1976

(iii)to sell, purchase, lease, mortgage, exchange, partition or otherwise transfer any land or building or to hold land entrusted to it by Government or by any authority;