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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(3)(m) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(m)the construction, maintenance, management, organisation or purchase of telephone lines, or for guaranteeing the payment of interest on money expended for the construction of a telephone line subject to the previous sanction of the Director when the line extends beyond the limits of the municipal area;