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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(d) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(d)the Inspector shall give notice to the occupier of the land or premises on which such crop, plants or trees were grown stating particulars of the crop, plants or trees destroyed and his estimate of their value.