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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

(4)Any person interested in such land may, within a period of twenty-one days from the date of publication of the notification under sub-section (1) in the Official Gazette, object to the laying of the underground pipelines or to the creation of underground ducts.