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[Cites 0, Cited by 0] [Section 341B] [Entire Act]

State of Maharashtra - Subsection

Section 341B(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)Subject to the provisions of section 51-1A, every Nagar Panchayat shall have a President who shall be elected by the elected Councillors from amongst themselves.