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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(1)(a) in Maharashtra Highways Act, 1955

(a)the rights of any local authority to make any excavation for the purpose of laying, making, altering, repairing or renewing any sewer, drain, water course or other work; or