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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1) in The Bombay Land Improvement Schemes Rules, 1949

(1)The notice to be given by a person authorised by the Board or the Collector under section 16 of the Act shall be in Form No. IV and in the regional language of the area to which it relates.