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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(i) in The Tuljapur Development Authority Act, 2008

(i)to requisition the services of any officer or employee of any Government or Semi-Government Agencies, on part or full tie basis, for performing the office work or any other work of the Development Authority for preparation, sanctioning implementation or monitoring of the works under the Tuljapur Development Master Plan: