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 1] [Section 36] [Entire Act] State of Maharashtra - Subsection Section 36(3) in Maharashtra Housing and Area Development Act, 1976 (3)All debentures issued by the Authority shall be in such form as the Authority with the sanction of the State Government, may, from time to time, determine.
