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[Cites 0, Cited by 0] [Section 458] [Entire Act]

State of Maharashtra - Subsection

Section 458(46) in The Maharashtra Municipal Corporations Act, 1949

(46)regulating the appointment by owners of buildings or lands in the City who are not resident therein of agents residing in or near the City to act for such owners for all or any of the purposes of this Act or the rules, regulations or bye-laws;