Section 284F(3)(a) in The Bombay Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 284F(3)] [Section 284F] [Entire Act]

Bombay Presidency - Subsection

Section 284F(3)(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)publish simultaneously in the Official Gazette, and in three or more newspapers circulating within the City a notice stating that the plan has been prepared and is about to be submitted to the State Government, naming a place where the plan may be inspected at all reasonable hours, and specifying the time within which, and the manner in which, objections can be made; and

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 284F(3)(a) in The Bombay Provincial Municipal Corporations Act, 1949