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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(1)Notwithstanding anything contained in clause (3) of section 32, committee shall not, except with the previous permission of the State Government, transfer by sale, lease, exchange, mortgage, or otherwise, any land vesting in it or acquired by it and situated in the market yard.