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[Cites 0, Cited by 0] [Section 140(3)] [Section 140] [Entire Act]

State of Maharashtra - Subsection

Section 140(3)(d) in Maharashtra Housing and Area Development Act, 1976

(d)if none of the means aforesaid be available, then by causing the bill or writ to be affixed on some conspicuous part of the building or land, if any, to which the bill or writ relates in the presence of at least two Panchas.