Section 18(8) in Maharashtra Housing and Area Development Act, 1976
(8)The provisions of sections 7, 8, 9, 10, 11, 12, 13 and 14 shall apply mutatis mutandis to a Board or to the Co-opted members of the Technical Committee appointed under sub-section (10). [* * * * * *] [These words, brackets and figure 'or of the Improvement Committee appointed under sub-section (11)' were deleted, by Maharashtra 54 of 1977, Section 3(b).] as they apply in relation to the Authority.
