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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)Any person to whom such order is addressed shall be bound to deliver possession of such premises or such vehicle, vessel or animal to the requisitioning authority or to such other officer as may be specified in the order.