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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(1)(e) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(e)require the Authority to take into consideration,-
(i)any objection which appears to him to exist to the doing of anything which is about to be done by or is being done by or on behalf of such Authority, and to make a written reply within a specified or reasonable time stating its reasons for doing such thing; or
(ii)any information which he is able to furnish and which, appears to him to necessitate the doing of a certain thing by such Authority, and to make a written reply to him within a specified of reasonable time stating its reasons for not doing such thing;