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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(2)(b) in Maharashtra Housing and Area Development Act, 1976

(b)require all persons concerned, that is to say, all persons who are or may be in occupation of, or claim interest in, the Authority premises, to show cause against the proposed order, on or before such date as is specified in the notice.