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[Cites 0, Cited by 1] [Section 103B] [Entire Act]

State of Maharashtra - Subsection

Section 103B(7) in Maharashtra Housing and Area Development Act, 1976

(7)Subject to the provisions of sub-section (6), the Authority shall convey the land acquired under this section to the co-operative society of the occupiers thereof with its right, title and interest therein and execute without undue delay the necessary documents in that behalf.