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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Maharashtra - Subsection

Section 2A(2) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(2)There may also be any other scheme which may be made under the Act as the Chief Officer or, as the case may be, the Authority, may notify by notice affixed on its Notice Board and also by advertisement in such local newspapers as may be determined by him or it.