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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Maharashtra - Subsection

Section 322(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)The power to make all bye-laws under this Act shall be exercisable by each Council, subject to the previous sanction of the Collector or the State Government as hereinafter provided.