Section 12(2)(a) in Maharashtra Government Premises (Eviction) Act, 1956

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(a) in Maharashtra Government Premises (Eviction) Act, 1956

(a)the forms of notices and the other manner in which they may be served;

(aa)[ the holding of inquiries under this Act;] [Clause (aa) was inserted by Bombay 62 of 1959, Section 9(a).]