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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Metropolitan Region Development Authority Act, 2016

(2)The Chief Minister of Maharashtra shall be the Chairman; and the Co-Chairman shall be a person to be nominated by the State Government from amongst the members. The Metropolitan Commissioner shall be the Member-Secretary of the Authority.