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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Pandharpur Development Authority Act, 2009

(1)The State Government may, by notification in the Official Gazette, establish the Development Authority to be known as "the Pandharpur Development Authority" to exercise the powers conferred on, and to perform the duties and functions assigned to it, under this Act.