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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(2)(d) in Maharashtra Highways Act, 1955

(d)[ other acts and things which may be done by the Land Acquisition Officer under section 16; [These clauses were substituted for clause (d) by Maharashtra 37 of 1999, Section 14 substituted clause (d) reads as follows:-(d) the other manner of publishing the notification under section 15;]