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[Cites 0, Cited by 3] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(d) in Maharashtra Housing and Area Development Act, 1976

(d)to move the State Government to acquire old and dilapidated buildings and which are, in the opinion of the Board, beyond repairs; and to reconstruct or to get reconstructed new buildings thereon for the purpose of housing as many occupiers of those properties as possible, and for providing alternative accommodation to other affected occupiers;