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[Cites 0, Cited by 0] [Section 277(3)] [Section 277] [Entire Act]

State of Maharashtra - Subsection

Section 277(3)(g) in The Maharashtra Municipal Corporations Act, 1949

(g)a schedule showing the rateable value, as entered in the Commissioners assessment-book, at the date of the publication of a notification relating to the land under section 272, of all land specified in the statement under clause (e) and of any other land wholly or partially situated within eighty feet from either side of any street to be formed or altered in executing the scheme.