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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Maharashtra - Subsection

Section 8B(14) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(14)On receipt of list of eligible societies, the Chief Officer shall require to be displayed on the notice board of the Board and shall publish a notice in such newspapers as he thinks fit that the list of eligible societies for the housing scheme specified in such notice has been displayed on the notice board of the Board, and that it is open for inspection during office hoars.