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[Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act]

State of Maharashtra - Subsection

Section 322(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)[ After any such resolution is passed, the Council shall display the draft of the bye-laws on its notice board and publish a notice in a local newspaper informing the inhabitants of the municipal area about the subject matter of the draft bye-laws so displayed and inviting their objections and suggestions in respect of the said draft within a reasonable period to be specified in such notice.] [This clause was substituted by Maharashtra 45 of 1975, Section 14.]