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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3)(b) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(b)The Designated Authority shall, as soon as may be, after service of notice to a person under clause (a), cause the substance thereof to be published for the information of the general public, in such manner as may be prescribed.