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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in Maharashtra Housing and Area Development Act, 1976

(2)If any question arises as to whether any person was a whole-time employee of an existing Board immediately before the appointed day or not, the question shad be referred to the State Government, whose decision shall be final.