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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Maharashtra - Subsection

Section 184(2)(xv) in Maharashtra Housing and Area Development Act, 1976

(xv)regulating all matters connected with [the Mumbai Building Repairs and Reconstruction fund] [These words were substituted for the original, by Maharashtra 25 of 1996, Section 2, Schedule para (3).] under sub-section (3) of section 86;