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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(4)(a) in The Maharashtra Metropolitan Region Development Authority Act, 2016

(a)Such Government lands free from encumbrances in the Metropolitan Region shall be made available by the State Government to the Authority on such terms and conditions as it may deem fit and Authority shall use those lands as resource to raise funds to provide infrastructure as per the approved Regional Plan or Development Plan applicable to that Region, for time being in force.