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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(4)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)Seven clear day's notice of an ordinary meeting, and three clear days' notice of a special meeting, specifying the date, hour and place at which such meeting is to be held and the business to be transacted thereat shall be served upon the Councillors, [and posted up at the Municipal Office and the official website of the Council or Nagar Panchayat] [Substituted 'and posted up at the municipal office' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]. The notice shall include any motion or proposition of which a Councillor shall have given written notice not less than ten clear days previous to the meeting, of his intention to bring forward thereat and in the case of a special meeting, any motion or proposition mentioned in any written request made for such meeting;