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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1)(a) in Maharashtra Housing and Area Development Act, 1976

(a)that any street laid out or altered by the Authority has been duly levelled, paved, metalled, flagged, channelled, severed, and drained as required for any proposals, plans or projects included in the budget, and