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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(3)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)laying out, whether in areas previously built upon or not, new public streets, and acquiring the land for that purpose, and the land required for the construction of buildings or cartilages thereof to about on such streets;
(aa)[ slum improvement and upgradation; [Clauses (aa), (ab), (ac), and (ad) were inserted by Maharashtra 41 of 1994, Section 135(b).]
(ab)urban poverty alleviation;
(ac)cattle pounds and prevention of cruelty to animals;
(ad)regulation of tanneries].