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Bombay Presidency - Section

Section 3 in The Bombay Land Improvement Schemes Rules, 1949

3. Notice of publication of scheme under section 5(2).

- Simultaneously with the publication of a scheme under sub-section (2) of section 5 of the Act, the Board shall give a notice in Form No. I in English as well as in the regional language of the area to which the scheme relates, of the publication of the scheme to all persons affected thereby. The notice shall be given by affixing a copy thereof on the notice board in the office of the Collector and of the Mamlatdar or Mahalkari concerned and at conspicuous places in the village or villages affected by the scheme.