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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(p) in Maharashtra Jeevan Authority Act, 1976

(p)to advance loans to the local bodies or Government for their water supply and sewerage schemes on such terms and conditions as may be specified by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];