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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Maharashtra - Subsection

Section 136(4) in The Maharashtra Regional and Town Planning Act, 1966

(4)For the purpose of enabling any documents to be served on the owner of any property, the Secretary to the Regional Board or the Planning Authority or Development Authority may by notice in writing require the occupier (if any) of the property to state the name and address of the owner thereof.