Section 271(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

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State of Maharashtra - Subsection

Section 271(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)after hearing the owner or the person in-charge of such market, by written notice, require such owner or person to -

(i)lay out, construct, alter, clear, widen, pave, drain and light, to the satisfaction of the Council such approaches, streets, passages and ways to or in such market;

(ii)provide such conveniences for the use of persons resorting to such market; and

(iii)provide adequate ventilation and lighting of the market-building, or any portion thereof including shops and stalls,

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State of Maharashtra - Subsection

Section 271(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965