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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(4)(d) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(d)[ where the petitioner claims a declaration under clause (c) of sub-section (3), all or any of the nominated Councillors in respect of whom such declaration is claimed and the Council who nominated the Councillor member] [Clause (d) was substituted by Maharashtra 41 of 1994, Section 126(d).]