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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1)(b) in The Maharashtra Khar Lands Development Act, 1979

(b)the labourers necessary for the prompt execution of such repairs, clearance and salvage work cannot be obtained in the ordinary course within the time that can be allowed for the execution of the same, so as to prevent such loss or injury, the Khar Lands Development Officer may, by a written order proclaimed by him in such manner as may be prescribed, direct every able bodied male person, who holds or possesses land or resides in the vicinity of the locality where such repairs, clearance or work has to be executed and every other person whose name is included in the list prepared under sub-section (4) to report for duty immediately and assist the Khar Lands Development Officer in the execution of such repairs, clearance and work in such manner and for such period as the Khar Lands Development Officer or any person authorised by him may require.