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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(a) in The land Acquisition (Maharashtra Amendment) Act, 1972

(a)for the words "to the Collector in writing", the words, brackets and figures "to the Collector, or to the Land Acquisition Officer, where he has published a notification under sub-section (1) of section 4, in writing" shall be substituted;