Section 16(1) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 3] [Section 16] [Entire Act]

(1)The authorities charged with carrying out the provisions of this Act are -

(a)the Authority,

(b)the President and the Vice-President of the Authority,

(c)the Boards,

(d)the Chairman and the Vice-Chairman of the Boards,

(e)the Chief Officers of the Boards, having part-time Chairman and also part-time Vice-Chairman.

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