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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Maharashtra - Subsection

Section 322(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)Without prejudice to any power to make bye-laws contained elsewhere in this Act, a Council may make bye-laws consistent with this Act and the rules made thereunder for the administration of its affairs and for the guidance of its Committees, Officers and Servants.