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

State of Maharashtra - Subsection

Section 5(e) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

(e)cut down and clear away any part of any standing crop or fence or jungle, subject to obtaining necessary permissions under the relevant laws on forests, where survey is not completed or levels are not taken or boundaries and lines are not marked ; and