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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

(2)The Authority shall make the regulations for the following purposes,-
(a)the procedure to be followed by the Authority;
(b)provide the standard forms of agreements and documents;
(c)direction to be issued to the concerned Government Authority or Government Agency or Local Authority;
(d)any other matters as may be prescribed.