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[Cites 0, Cited by 0] [Section 304(2)] [Section 304] [Entire Act]

State of Maharashtra - Subsection

Section 304(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)the plaintiff shall not be permitted to adduce evidence relating to any cause of action save such as is set forth in the notice delivered or left by him as aforesaid;