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State of Maharashtra - Section

Section 20 in Maharashtra Apartment Ownership Rules, 1972

20. Powers and Duties of Board. - The [Board] [Substituted by G.N. of 14.3.1974.] shall have the powers and duties necessary for the administration of the affairs of the Association, and may do all such acts and things as are not by law or by these by-laws directed to be exercised and done by the owners.