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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(g) in The Tuljapur Development Authority Act, 2008

(g)to transfer the development works, structures, utilities, etc., after completion, to the concerned agency like Tuljapur Municipal Council, Police Department, Tulja Bhawani Mandir Trust, Public Works Department, Public Health Department, the Maharashtra state Electricity Distribution Company and the like;