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

State of Maharashtra - Subsection

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

(a)If the Council or the Committee fails to take the decision within the period specified in sub-section (1), then the President or the Chairman of the concerned Committee shall decide the proposal within seven days after the expiry of the said period. The decision given by the President or the Chairman of the concerned Committee on such proposal shall be deemed to have been given by the Council or the concerned Committee :