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[Cites 0, Cited by 7] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(5) in Maharashtra Industrial Development Act, 1961

(5)Where any land is vested in the State Government under sub-section (4) the State Government may, by notice in writing, order any person who may be in possession of the land to surrender or deliver possession thereof to the State Government or any person duly authorised by it in this behalf within thirty days of the service of the notice.