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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(3) in Maharashtra Land Revenue Code, 1966

(3)The Collector may, by notice duly served under the provisions of this Code, prohibit or require the abatement or removal of encroachments on any such lands, and shall fix in such notice a date, which shall be a reasonable time after such notice, on which the same shall take effect.