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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(1)(f) in Maharashtra Housing and Area Development Act, 1976

(f)lands and buildings vesting in, or leased to, a public trust registered under the Bombay Public Trusts Act, 1950, and, exclusively occupied for public worship or for educational purposes;