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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in Maharashtra Land Revenue Code, 1966

(2)On the publication of such notification, the Collector shall, as soon as possible, cause public notice of such declaration to be given at convenient place on, or in the vicinity of, such Government road, and shall invite objections to the proposals aforesaid.