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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Maharashtra - Subsection

Section 189(c) in Maharashtra Housing and Area Development Act, 1976

(c)all sums due to an existing Board, whether under any contract or otherwise shall be recoverable by the Authority, and for the purposes of such recovery, the Authority shall be competent to take any measures or institute any proceedings which it would have been open to the existing Board or any authority thereof to take or institute before the appointed day;