Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 179] [Entire Act]

State of Maharashtra - Subsection

Section 179(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(5)Permission granted under sub-sections (1) or (4) shall be terminable at the discretion of the Chief Officer on his giving not less than twenty-four hours, written notice to the person to whom such permission was granted. Such notice shall state the reasons for such action.