Section 72(1)(c) in Maharashtra Highways Act, 1955

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(1)(c) in Maharashtra Highways Act, 1955

(c)any land belonging to a railway administration or belonging to or used by a person holding a licence or sanction for the generation, transformation or distribution of electricity under the Indian Electricity Act, 1910, when such land is held or used by the railway administration or such person, as the case may be, for the purpose of its railway or for generation, transformation or distribution of electricity, except in so far as they may consent thereto; or

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State of Maharashtra - Subsection

Section 72(1)(c) in Maharashtra Highways Act, 1955