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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(2)(a) in Nagpur Improvement Trust Act, 1936

(a)by giving or tendering the notice, or sending it by post, to the owner or occupier, or if there be more owners or occupiers than one, to any one of them, or