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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3) in The Mumbai Metropolitan Region Development Authority Act, 1974

(3)When a notification as aforesaid is published in the Official Gazette, the land shall, on and, from the date on which the notification is so published, vest absolutely in the State Government free from all encumbrances.