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[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)The inquiry referred to in this section shall be conducted in accordance with the provisions relating to conduct of formal inquiry ordinarily contained in the relevant Land Revenue Code or Act in force in the municipal area.