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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Maharashtra - Subsection

Section 340(2)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(iii)in a case falling under clause (c), the removal of the Councillors, who in the opinion of the State Government, represent the area excluded from the [smaller urban area] [These words were substituted for the words 'municipal area' by Maharashtra 41 of 1994, Section 159(b)(4).];