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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

(2)Individual notice shall be served by the Talathi upon the holder specifying the numbers or parts of numbers which are to be measured and the date on which measurement operations would commence and warning the holders to be present on the field on the date so notified.