Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act] State of Maharashtra - Subsection Section 184(2)(xxv) in Maharashtra Housing and Area Development Act, 1976 (xxv)the manner of supersession and reconstitution of the Authority, or as the case may be, the Board under sub-section (2) of section 167;