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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(2)(vii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(vii)[] [This clause was renumbered by Maharashtra 18 of 1993, Section 12(b).] any other Officer as may be designated by the State Government in this behalf.