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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(5) in Maharashtra Housing and Area Development Act, 1976

(5)The appointment of the Chairman and Vice-Chairman of a Board may be either whole-time or part-time as the State Government may think fit. When the Chairman is appointed as a whole-time Chairman, he shall be the Chief Officer of the Board.