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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Maharashtra - Subsection

Section 123(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)If the State Government is satisfied that it is expedient, having regard to any agreement made or proposed to be made under sub-section (1) that the liability of the Development Authority in respect of advances made to it under this Act should be reduced, the State Government may, by an order reduce that liability to such extent as may be specified in the order.