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 1] [Section 76] [Entire Act] State of Maharashtra - Subsection Section 76(c) in Maharashtra Housing and Area Development Act, 1976 (c)to undertake, from time to time, the work of ordinary and tenantable repairs in respect of all premises placed at the disposal of the Board;
