Section 36(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

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State of Maharashtra - Subsection

Section 36(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)in the case of premises,-

(i)the person who was in actual possession of the premises immediately before the requisition; or

(ii)when no person was in actual possession, the owner of such premises;