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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Maharashtra - Subsection

Section 184(2)(xxii) in Maharashtra Housing and Area Development Act, 1976

(xxii)the form of the writ of demand under sub-section (2), the manner of distraint and sale of moveable property under sub-section (4), and the form and manner in which a written receipt for any amount recovered by the Panchayat shall be given under sub-section (6), of section 140;