Section 25(3)(a) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

(a)the Board may declare such transfer to be invalid and to be of no effect, and the transfer made in favour of the transferee shall stand cancelled;

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