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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3)(b) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(b)When the rates at which the fee is leviable are enhanced or reduced under sub-section (3) of section 11, it shall not be necessary to give any separate notice thereof to the owners or occupiers of the buildings affected thereby.