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[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Maharashtra - Subsection

Section 81F(2)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)in the case of an appeal from an order under section 81-C, within thirty days from the date of the service of the notice relating to the order under sub­section (1) or (2) of that section, as the case may be: