Section 37(2)(b) in Maharashtra Public Trust Rules, 1951

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(b) in Maharashtra Public Trust Rules, 1951

(b)by as many copies of the memorandum of appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.] as are required for service upon the parties whose rights or interest will be affected by an order that may be passed in such appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.].

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State of Maharashtra - Subsection

Section 37(2)(b) in Maharashtra Public Trust Rules, 1951