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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Khar Lands Development Act, 1979

(2)The specified Khar Lands Development Officer shall hear such objection as are made to him in person and consider them along with the objections submitted to him in writing and submit his report to the Chief Controlling Authority, together with the objection received, through such superior Khar Lands Developments Officers or officers as may be prescribed.