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[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Maharashtra - Subsection

Section 347(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)the Chief Officer of any city municipality under sub section (1) of section 182 of the Bombay District Municipal Act, 1901 (Bombay III of 1901);