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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975

(3)A notified place whereof possession is taken under subsection (2) shall be deemed to remain in the possession of Government so long as the notification under sub-section (1) in respect thereof remains in force.