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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)the Chairman or Chairmen of the Subjects Committees, if any, appointed under clause (b) of sub-section (4) of the section; and if no such Subjects Committee is appointed the Vice-President, as the member or members; and