Section 169(8) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(8)A certified copy of the decision of the [Committee] [The word 'Committee' was substituted for the word 'Tribunal' by Maharashtra 43 of 1994, Section 2(b).] shall be supplied to the concerned parties, by the [Committee] [The word 'Committee' was substituted for the word 'Tribunal' by Maharashtra 43 of 1994, Section 2(b).].
