Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 232] [Entire Act] State of Maharashtra - Subsection Section 232(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (2)The Chief Officer shall cause a notice of such hours and routes to be given in the manner prescribed in section 326.
