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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Maharashtra - Subsection

Section 346(m) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(m)any reference in the above paragraphs to an existing Council shall, in case such Council has been superseded or dissolved or is not otherwise functioning, be deemed to be a reference to the person or persons appointed to exercise the powers and discharge the duties and functions of such Council.