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[Cites 0, Cited by 0] [Section 8B(4)] [Section 8B] [Entire Act]

State of Maharashtra - Subsection

Section 8B(4)(a) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(a)If the number of applicant-societies whose applications are found complete in any category of societies is less than four time the number of plots notified under clause (b) of Regulation 8A, direct the Authorised Officer to process the applications under clause (11) of this Regulation.