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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(4) in Maharashtra Jeevan Authority Act, 1976

(4)The Municipal Commissioner for the Municipal Corporation of the City of Nagpur. to be the Members of the Maharashtra Water Supply and Sewerage Board.G. O., U.D.D., No. WSB. 1085/CR-59/85/UD-16 dated 29th October, 1985 (M.G., 1986 Part IV-B, pages 10) - In exercise of the powers conferred by clause (c) and clause (d) of sub-section (1) of section 4 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby appoints, with effect from 14th day of October 1985,-