Section 27 in Maharashtra Housing and Area Development Act, 1976
27. Section 25 and 26 to apply to Meetings of Boards.
- The provisions of section 25 in relation to meetings of a Board and of section 26 in relation to temporary associations of persons with a Board shall apply as they apply in relation to meetings of the Authority or in relation to temporary association of persons with the Authority with the modifications that -(1)in sub-section (1) of section 25, for the word "Authority" the word "Board" and for the words "in two months" the words "a month" [and for the word "President" the word "Chairman" shall, respectively,] [These words were substituted for the words 'shall, respectively' by Maharashtra 12 of 1989, Section 3.] be substituted;(2)in sub-section (2) of section 25, for the words "President" the word "Chairman" and for the word "Vice-President" the word "Vice-Chairman" shall be substituted;(3)in each of sub-sections (2), (3) (4), (5) and (6) of section 25, for the word "Authority" the word "Board" shall be substituted;(4)in sub-section (4) of section 25 for the words "Three members" the words "One-third of the members" shall be substituted;(5)in section 26, for the word "Authority" wherever it occurs, the word "Board" shall be substituted.
