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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(1) in Maharashtra Housing and Area Development Act, 1976

(1)The Land Acquisition Officer may, for the purpose of determining the amount for acquisition or apportionment thereof, by order require any person to furnish such relevant information in his possession as may be specified in the order.