Section 2(14) in Maharashtra Housing and Area Development Act, 1976
(14)"existing Board " means,(i)the Maharashtra Housing Board constituted under the Bombay Housing Board Act, 1948,(ii)the Vidarbha Housing Board constituted under the Madhya Pradesh Housing Board Act, 1950,(iii)the Bombay Building Repairs and Reconstruction Board constituted under the Bombay Building Repairs and Reconstruction Board Act, 1969;(iv)the Maharashtra Slum Improvement Board constituted under the Maharashtra Slum Improvement Board Act, 1973;(v)[* ** * *] [Paragraph (v) was deleted by Maharashtra 54 of 1977, Section 2.]functioning in the State or any part thereof immediately before the appointed day;
