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[Cites 0, Cited by 0] [Section 354H] [Entire Act]

State of Maharashtra - Subsection

Section 354H(4) in The Mumbai Municipal Corporation Act, 1888

(4)If the corporation withdraw from the proposal to acquire any land under sub section (2) such land shall not be included in any statement of land proposed to be acquired, made in accordance with any notification drawn up under section 354G until the expiry of two years from the date of the issue of written notice of withdrawal to the owner.