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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1)(iv) in Maharashtra Housing (Regulation And Development) Act, 2012

(iv)to report matter to the appropriate authority, for taking action against the promoter or an allottee for commission of any offence under any law for the time being in force;