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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(5) in Nagpur Improvement Trust Act, 1936

(5)Before proceeding to acquire any property within the limits of the scheme other than property regarding which it has received a notice under sub-section (4), the Trust shall give six months' notice to the owner of its intention to acquire the property.