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[Cites 0, Cited by 1] [Section 164] [Entire Act]

State of Maharashtra - Subsection

Section 164(1) in Maharashtra Housing and Area Development Act, 1976

(1)The State Government may from time to time issue such directions or instructions as it may think fit in regard to finances and conduct of business and affairs of the Authority or any Board and the Authority and such Board shall be bound to follow and act upon these directions or instructions.