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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(r) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(r)erecting substantial boundary marks of such description and in such position as shall be approved by the Collector, defining the limits or any alteration in the limits of the municipal area;
(ra)[ converting dry latrines in the municipal area into wet latrines;] [Clause (ra) was inserted by Maharashtra 45 of 1975 Section 4(a).]