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[Cites 0, Cited by 0] [Section 8C(2)] [Section 8C] [Entire Act]

State of Maharashtra - Subsection

Section 8C(2)(a) in Maharashtra Land Requisition Act, 1948

(a)Before an order under sub-section (1) is made against any person, the competent authority shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.