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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1)(i) in Maharashtra Highways Act, 1955

(i)in Greater Bombay, to the Principal Judge of the City Civil Court or such other Judge of the said Court as may be nominated by the State Government in consultation with the Principal Judge; and