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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(2)As soon as may be, after the fire fighting operations are over such officer shall release the equipment or property, taken possession of under sub-section (1) from requisition and restore the same to the Authority, institution or individual from whose possession such property was taken.