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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(3) in The Mumbai Metropolitan Region Development Authority Act, 1974

(3)Subject to the provisions of sub-section (2), the Executive Committee shall from time to time, by order determine the powers and duties of any Additional Deputy and Assistant Metropolitan Commissioners appointed under section 11.