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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(2) in Maharashtra Highways Act, 1955

(2)All such maps shall, for the purposes' of sections 49 and 50 of the Indian Registration Act, 1908, be deemed to have been and to be registered in accordance with the provisions of that Act:Provided that the maps shall be accessible to the public in the manner prescribed.