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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981

(2)The Authority shall, while according approval to a scheme, give directive to the Board about the manner of disposal of the vacant lands or plots therein, and may reserve to itself, for reasons to be recorded, the right to dispose of any vacant land or plot in the scheme.