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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(q) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(q)printing such annual reports on the municipal administration of the municipal area as the State Government by general or special orders requires the Council to submit;