Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act] State of Maharashtra - Subsection Section 322(3)(d) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (d)within seven days of the passing of such resolution, the Council shall send such final draft to the Collector.