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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Maharashtra Khar Lands Development Act, 1979

(3)The term of office of the Chairman and other members, the manner of holding meetings and the procedure to be followed in the meetings of the Advisory Committee shall be regulated in the manner as the State Government may, from time to time, determine.