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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Pandharpur Development Authority Act, 2009

(1)The State Government may give to the Development Authority such directions which in its opinion are necessary or expedient in the matters of policy involving public interest and it shall be the duty of the Development Authority to comply with such directions.