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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1) in Maharashtra Highways Act, 1955

(1)Any person interested in the land other than the persons whose objections or suggestions have already been considered or heard by the Highway Authority in response to the notification issued by the Highway Authority under section 7 may, within twenty-one days from the date of publication of the notification under sub-section (2) of section 15, object to the use of the land for the purpose or purposes mentioned in that sub-section.