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[Cites 0, Cited by 0] [Section 63(2A)] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(2A)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)[ Notwithstanding anything contained in this Act, for regulating the procedure at meetings (including the quorum thereat), the Collector or such officer may, for reasons which in his opinion fare sufficient refuse to adjourn the meeting convened as per the provisions of sub-section (2), after it was once cancelled or adjourned for want of quorum.] [Clause (ii) was added by Maharashtra 15 of 2012, Section 8 (w.e.f. 4-8-2012).]