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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(3) in Maharashtra Housing and Area Development Act, 1976

(3)A copy of such notice shall also be affixed in conspicuous part of the building to which it relates and also published by proclamation or near such building accompanied by a beat of drum for the information of the occupiers thereof and for giving them an opportunity to submit objections or suggestions, if any.