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Union of India - Section

Section 4 in The Obstructions in Fairways Act, 1881

4. Notice of removal to be given by Central Government.

The [Central Government;Subs. ibid.,for “L. G.”] shall, whenever anything is removed under section 2, publish in the Official Gazette a notification containing a description of such thing, and the time at which and the place from which the same was so removed.