Section 70(3)(b) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(3)(b) in Maharashtra Housing and Area Development Act, 1976

(b)in the case of an appeal from an order under section 67 be not later than 30 days from the date of the service of the notice .relating to the order under sub-section (1) or (2) of that section, as the case may be :

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State of Maharashtra - Subsection

Section 70(3)(b) in Maharashtra Housing and Area Development Act, 1976