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[Cites 0, Cited by 0] [Section 274] [Entire Act]

State of Maharashtra - Subsection

Section 274(3) in The Maharashtra Municipal Corporations Act, 1949

(3)If the Corporation decides to acquire the land it shall instruct the Commissioner to give notice of such decision to the Collector and to the owner, and the Collector shall proceed as if a declaration had been made in respect of the land in question under section 6 of the Land Acquisition Act, 1894.