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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Maharashtra - Subsection

Section 96(3) in The Maharashtra Municipal Corporations Act, 1949

(3)The Commissioner shall cause the budget estimate framed by the Standing Committee to be printed and shall, by such date as the Corporation may from time to time prescribe, forward a printed copy thereof to the usual or last known local place of abode of each councillor.