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[Cites 0, Cited by 0] [Section 105B(2)] [Section 105B] [Entire Act]

State of Maharashtra - Subsection

Section 105B(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)require all persons concerned, that is to say, all persons who are or may be in occupation of, or claim interest in, the corporation premises, to show cause against the proposed order, on or before such date as is specified in the notice.