Section 337 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
337. Power to grant ex-post facto sanction.
- Whereby or under this Act, the previous sanction of any authority is required m respect of any staff or expenditure and such previous sanction is not obtained, such authority may accord ex-post facto sanction, if it is satisfied that such action was bona fide and has not caused or is not likely to cause injury to any person or that the action taken was in public interest.
