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[Cites 0, Cited by 0] [Section 83A(2)] [Section 83A] [Entire Act]

State of Maharashtra - Subsection

Section 83A(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)If the President or the Chairman of the Committee fails to take the decision within the period specified in Clause (a) above or, the Council, the Committee or the President, as the case may be, the Chairman of the Committee rejects such proposal, which is recommended by the Chief Officer as per the directions of the Government, then the Chief Officer shall be empowered to give effect to such proposal and submit a report about the same to the Government, within three days.]