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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(3) in The Maharashtra Municipal Corporations Act, 1949

(3)The Commissioner may on behalf of the Corporation acquire by agreement any easement affecting any immovable property vested in the Corporation, and the provisions of sub-sections (1) and (3) shall apply to such acquisition.