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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(2)(g) in Maharashtra Highways Act, 1955

(g)fixation of the date on which the betterment charges shall be payable under section 47 and instalments together with the rate of interest and the period within which such instalments shall be paid under the proviso to the said section;