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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(2) in Maharashtra Horticulture Development Corporation Act, 1984

(2)Upon receipt of such directions, the Corporation shall serve notices to the plot-holders in the farm or estate calling upon them to furnish to it the information in the prescribed form and when so called upon each plot-holder shall be bound to furnish true and correct information required within one month from the date of receipt of such notice by him.