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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(5) in Maharashtra Land Requisition Act, 1948

(5)"to requisition" means in relation to any land to take possession of the land or to require the land to be placed at the disposal of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.