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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(i) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(i)the period within which and the manner in which a notice shall be served under sub-section (3) of section 3 and the manner of publication of substance of notice under clause (b) of that sub-section;