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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Maharashtra - Subsection

Section 184(2)(xi) in Maharashtra Housing and Area Development Act, 1976

(xi)[the penalty to be imposed] [These words were substituted for the words 'the manner of levying penalty' by Maharashtra 12 of 1989, Section 17.] for default in the payment of rent or compensation under Explanation II to section 66;