Section 341A(1B) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1B)Prior to the publication of a notification under sub-section (1) or (1A), the procedure prescribed in sub-sections (3), (4) and (5) of section 3 shall mutatis mutandis be followed.] [The sub-section was inserted by Maharashtra 11 of 2002 Section 52.]
