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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Maharashtra - Subsection

Section 432(4) in The Maharashtra Municipal Corporations Act, 1949

(4)The Sessions Court may, from time to time, make rules for regulating the admission of appeals under sub-section (1) and the procedure to be followed in the adjudication thereof.IX. Arrest of Offenders