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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(2)If the Authority fails to comply with the order made or direction issued under sub-section (1), the authorised officer may direct the Chief Executive Officer to comply with such order and the Chief Executive Officer shall immediately comply with such direction.