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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(4)Any police officer may take such steps and use such force, as may be reasonably necessary for preventing any contravention of the provisions of subsection (1) and may seize any apparatus used for such contravention.