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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(2)Every notice published under sub-section (1) shall specify a date, not less than fifteen days and not more than thirty days from the date of publication of the notice before, which objections to the assessment list or list of modifications shall be made.