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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

State of Maharashtra - Subsection

Section 19B(7) in Maharashtra Highways Act, 1955

(7)Such notice shall state the particulars of the land and shall require all persons interested in such land to appear in person or by an agent or by a legal practitioner referred to in sub-section (2) of section 17 before the Land Acquisition officer, at a time and place, and to state the nature of their respective interest in such land.