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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Maharashtra - Subsection

Section 194(2) in Maharashtra Land Revenue Code, 1966

(2)No such sale shall take place on a Sunday or other general holiday recognized by the State Government, or until after the expiration of at least thirty days in the case of immovable property, or seven days in the case of movable property, from the latest date on which any of the said notices shall have been affixed as required by Section 193.