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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Maharashtra - Subsection

Section 346(g) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(g)all proceedings and matters pending before any authority under any of the repealed laws immediately before the appointed day, shall be deemed to be transferred to the corresponding authority under this Act competent to entertain and dispose of such proceedings or matters;