Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(4)(b) in The Maharashtra Khar Lands Development Act, 1979 (b)to take over all the works of the former Board, which are either completed or which are not completed, for completion and operation;