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[Cites 0, Cited by 0] [Section 103K] [Entire Act]

State of Maharashtra - Subsection

Section 103K(2) in Maharashtra Housing and Area Development Act, 1976

(2)Subject to the superintendence, direction and control of the Authority, the Board shall exercise such of the powers and perform such of the duties and functions conferred on it under Chapter VIII as may be necessary for the performance of its duties and functions under this Chapter.