Section 8C(2)(b) in Maharashtra Land Requisition Act, 1948

[Cites 0, Cited by 0] [Section 8C(2)] [Section 8C] [Entire Act]

State of Maharashtra - Subsection

Section 8C(2)(b) in Maharashtra Land Requisition Act, 1948

(b)The notice shall -

(i)specify the ground on which the order of eviction is proposed to be made,

(ii)required all persons concerned, that is to say, all persons who are, or may be in occupation of, or claim to be authorised to occupy, such land or premises, to show cause, if any, against the proposed order, on or before such date as may be, specified in the notice,

(iii)be served by registered post, or personally, by delivering or tendering the notice to him or to some adult member of his family or by affixing an authentic copy of the notice to some conspicuous part of the land or premises to which it pertains,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 8C(2)(b) in Maharashtra Land Requisition Act, 1948