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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(3)(d) in The Maharashtra Village Panchayats Act, 1959

(d)if none of the means aforesaid be available then by causing the bill or writ to be affixed on some conspicuous part of the building or land, if any, to which the bill or writ relates in the presence of at least two panchas.