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[Cites 0, Cited by 0] [Section 81B(2)] [Section 81B] [Entire Act]

State of Maharashtra - Subsection

Section 81B(2)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)require all persons concerned, that is to say, all persons who are or may be in occupation or, of claim interest in, the Corporation premises, to show cause against the proposed order, on or before such date as is specified in the notice.