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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(h) in The Pandharpur Development Authority Act, 2009

(h)to transfer the development works, structures, utilities, etc. after completion, to the concerned agency like Pandharpur Municipal Council, Police Department, the Deosthan Committee, Public Works Department, Public Health Department, Maharashtra State Electricity Distribution Company Limited etc.;