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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1) in The Maharashtra Khar Lands Development Act, 1979

(1)Any inquiry to be made under this Act shall be made in the manner provided for holding a summary inquiry under the Code, and all the provisions contained in the Code relating to holding of summary inquiry shall, so far as may be, apply.