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[Cites 0, Cited by 0] [Section 188(2)] [Section 188] [Entire Act]

State of Maharashtra - Subsection

Section 188(2)(b) in Maharashtra Housing and Area Development Act, 1976

(b)any reference in any law or in any instrument to any existing Board shall, unless a different intention appears, be construed as a reference to the Authority and such law or instrument shall apply to the Authority.