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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2)(b) in Maharashtra Government Premises (Eviction) Act, 1956

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