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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(2)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)the form of public notice to be given under sub-section (1), and the form containing particulars to be furnished under clause (c) of sub-section (3) of section 17;