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[Cites 0, Cited by 0] [Section 189(8)] [Section 189] [Entire Act]

State of Maharashtra - Subsection

Section 189(8)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(iii)having received permission under clause (b) of sub-section (4), contrary to the conditions imposed under that clause or contrary to the plans and information submitted under sub-sections (2) and (3) in so far as such plans and information are nor modified by such conditions; or