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[Cites 0, Cited by 0] [Section 66(42)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(42)(ii) in The Maharashtra Municipal Corporations Act, 1949

(ii)subject to such directions as may be issued and the terms and conditions as may be determined by the State Government, cause it to be discharged, performed or implemented by any agency: