Section 80(3)(ii) in The Maharashtra Cooperative Societies Rules, 1961

[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(3)(ii) in The Maharashtra Cooperative Societies Rules, 1961

(ii)The order shall be proclaimed at some place on, or adjacent to, such property by beat of drum or other customary mode, and a copy of the order shall be fixed on a conspicuous part of the property and upon a conspicuous part of the village chavdi, and where the property is land paying revenue to the State Government, also in the office of the Collector of the district and in the office of the Mamlatdar or Mahalkari or Tahsildar or any other revenue officer within whose jurisdiction the property is situated.

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State of Maharashtra - Subsection

Section 80(3)(ii) in The Maharashtra Cooperative Societies Rules, 1961