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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(c) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(c)in the case of the Nagpur Improvement Trust or a Special Planning Authority by the chief executive officer or person exercising such powers under the Acts applicable to such authorities; and