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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(1)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(a)by giving or tendering the notice, order or direction [or] [This word was substituted for the word 'and' by Maharashtra 30 of 1986, Section 4.] by sending it by registered post to the person for whom it is intended; or