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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Maharashtra - Subsection

Section 169(7) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(7)Where the property is not within the limits of such corporation or a municipal borough, municipality cantonment the warrant shall be addressed to a Government officer specified by the State Government in this behalf.