Section 61(1)(b) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1)(b) in Maharashtra Housing and Area Development Act, 1976

(b)that such lamps, lamp-posts and other apparatus as the Municipal Corporation, the Municipal Council or Zilla Parishad, as the case may be, considers necessary for the lighting of such street and as ought to be provided by the Authority have been so provided, and

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State of Maharashtra - Subsection

Section 61(1)(b) in Maharashtra Housing and Area Development Act, 1976