Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in Maharashtra Public Trust Rules, 1951

(2)the power to direct any Inspector or any member of the subordinate staff to serve processes in urgent cases where notice is to be served immediately or notice is to be affixed on any property under rule 7A.]