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State of Maharashtra - Section

Section 24 in Maharashtra Jeevan Authority Act, 1976

24. Execution of contracts etc.

- Every contract or assurance of property on behalf of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be in writing and executed by such authority or officer and in such manner as may be provided by regulations.