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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Maharashtra - Subsection

Section 134(e) in Maharashtra Housing and Area Development Act, 1976

(e)do all other things which the Board may from time to time require it to do. The rate of service to be recovered under clause (b) of this section shall be determined by the Board, and the rate of compensation to be recovered under clause (c) of this section shall be determined by the State Government.