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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(1)Every Planning Authority shall carry out such directions or instructions as may be issued from time to time by the State Government for the efficient administration of this Act.