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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Gramdan Rules, 1966

(2)Such declaration shall be published by affixing a copy thereof, on the notice-board in the offices of the Tahsildar or Mamlatdar and the village panchayat within the jurisdiction of which the land is situated, together with a notice referred to in that sub-section in Form III.