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State of Maharashtra - Section

Section 64 in Maharashtra Housing and Area Development Act, 1976

64. Power to dispose of property.

- Subject to any rules made by the State Government under this Act, the Authority may retain, lease, sell, exchange, or otherwise dispose of, any land, any building or other property vesting in it and situate in the area comprised in any proposal, plan or project permitted under this Act, in such manner as it thinks fit.