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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(2)(a) in Maharashtra Highways Act, 1955

(a)the manner in which the notification may be published in the village and at the headquarters of the [taluka, tahsil or mahal] [These words were substituted for the words 'taluka or mahal' by Maharashtra 42 of 1965, Section 11(a).] under sub-section (2) of section 7;