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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(c) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(c)"Board" means a Board established under section 18 of the Act;
(ca)[ "Chief Officer" means the Chief Officer of a Board within the meaning of sub-section (5) or sub-section (6) of section 18 of the Act; [Clauses (ca) & (cb) were inserted by G. N. of 2.1.1984.]
(cb)"Estate Manager" means the Officer of a Board appointed as such, and includes an Assistant Estate Manager appointed as such and duly authorised by the Board for the purposes of these Regulations;]