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

State of Maharashtra - Subsection

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

(b)the rights of any authority appointed under any law for the time being in force for gas or water, electricity, railways, tramways or trolly vehicles to erect any support or make any excavation for the purpose of laying making, altering, repairing or renewing any main, pipe, sluice, weir, electric line, duct, drain or other apparatus; or