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State of Maharashtra - Section

Section 25 in Maharashtra Housing (Regulation And Development) Act, 2012

25. Administrative powers of the Chairperson.

- The Chairperson shall have powers of general superintendence and direction in the conduct of the affairs of the Housing Regulatory Authority and he shall, in addition to presiding over the meetings of the Housing Regulatory Authority, exercise and discharge such administrative powers and functions of the Housing Regulatory Authority as may be prescribed.