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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Maharashtra - Subsection

Section 335(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)Any person required by the Chief Officer in pursuance of sub-section (1) or any other provision of this Act to give the Chief Officer any information shall be bound to comply with the same and to give true information to the best of his knowledge and belief.