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[Cites 0, Cited by 4] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3) in Maharashtra Industrial Development Act, 1961

(3)After considering the cause, if any, shown by the owner of the land and by any other person interested therein, and after giving such owner and person an opportunity of being heard, the State Government may pass such orders as it deems fit.