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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(3) in Maharashtra Housing and Area Development Act, 1976

(3)No order shall be made under sub-section (2) until after the issue of a notice in writing to the person calling upon him to show cause, within fifteen days, why such order should not be made, and until his objections, if any, and any evidence he may produce in support of the same, have been considered by the Competent Authority.