Section 354RA(4)(a) in The Mumbai Municipal Corporation Act, 1888

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State of Maharashtra - Subsection

Section 354RA(4)(a) in The Mumbai Municipal Corporation Act, 1888

(a)publish simultaneously in the Official Gazette and in three or more newspapers circulating within [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], a notice stating the fact of such a clearance order having been made and describing the area comprised therein and naming a place where a copy of the order and of the plan referred to therein may be seen at all reasonable hours; and

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State of Maharashtra - Subsection

Section 354RA(4)(a) in The Mumbai Municipal Corporation Act, 1888