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[Cites 0, Cited by 0] [Section 189(4)] [Section 189] [Entire Act]

State of Maharashtra - Subsection

Section 189(4)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)direct that the work shall not be proceeded with unless and until all questions connected with the respective location of the building or street have been decided to his satisfaction;