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[Cites 0, Cited by 0] [Section 354M(1)] [Section 354M] [Entire Act]

State of Maharashtra - Subsection

Section 354M(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)The declaration shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and shall state the limits within which the land proposed to be acquired is situate, the purpose for which it is needed, its approximate area, and the place where a plan of the land may be inspected.