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[Cites 0, Cited by 0] [Section 7A(2)] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(2)(d) in Maharashtra Public Trust Rules, 1951

(d)Failure on the part of the applicant to deposit or pay estimated or actual cost of giving such public notice within the specified time, or to publish it as an advertisement in the newspapers at his own cost within the specified time, as required by this sub-rule, shall amount to a contravention of the provisions of this rule for the purposes of section 67.