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[Cites 0, Cited by 1] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(5)Every meeting of a Council shall, except for reasons to be specified in the notice convening the meeting, he held in any of the buildings used as a municipal office by such Council.