Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act] State of Maharashtra - Subsection Section 29(4)(b) in Maharashtra Housing (Regulation And Development) Act, 2012 (b)A copy of the report received under clause (a) above shall be laid as soon as may be after it is received before each House of the State Legislature.