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[Cites 0, Cited by 2] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(a) in Maharashtra Housing and Area Development Act, 1976

(a)to undertake and carry out structural repairs to buildings, in such order of priority as the Board, having regard to the exigencies of the case and availability of resources, considers necessary, without recovering any expenses thereof from the owners or occupiers of such buildings;