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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1)(b) in Maharashtra Horticulture Development Corporation Act, 1984

(b)any such land after taking or carrying out such development as it thinks fit, to approved beneficiaries; and other persons in accordance with the priorities mentioned in or under section 43 in such manner and subject to such terms and conditions, as it considers expedient for securing the purposes of this Act.