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[Cites 0, Cited by 0] [Section 91F] [Entire Act]

State of Maharashtra - Subsection

Section 91F(2) in The Mumbai Municipal Corporation Act, 1888

(2)The requisition shall be effected by an order in writing addressed to the person deemed by the requisitioning authority to be the owner or person in possession of the property and such order shall be served in the manner prescribed by rules made by the State Government under section 91K on the person to whom it is addressed.