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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

State of Maharashtra - Subsection

Section 19B(6) in Maharashtra Highways Act, 1955

(6)Before proceeding to determine the amount under sub-section (3) or sub-section (5), the Land Acquisition Officer shall give a public notice published in two local newspapers, one of which shall be in a vernacular language, inviting claims from all persons interested in the land to be acquired.