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[Cites 0, Cited by 1] [Section 144] [Entire Act]

State of Maharashtra - Subsection

Section 144(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)It shall be lawful for a Council to lease by public auction the levy of any toll that may be imposed under this Act:Provided that, the lessee shall give security for the due fulfillment of the conditions of the lease.