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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Bombay Presidency - Subsection

Section 92(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(3)On the publication of such notification the Collector shall cause publicity to be given to it at convenient places in the locality and also give notices to the holder of the holding, land or interest and to all persons known or believed to be interested therein.