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 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(33) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(33)"population" means the population as ascertained at the last preceding census [of which the relevant figures [* * *] [These words were substituted for the words 'of which the relevant figures have been published' by Maharashtra 12 of 1972, Section 4.] have been published] [Clause (8A) was inserted by Maharashtra 32 of 2003, Section 2(c).][Explanation. - For the purposes of this clause, the expression "published" means the latest published relevant census figures; whether provisional or final, and in the absence of the latest relevant census figures, the relevant figures of the census immediately preceding the latest census, final figures of which have been published;] [The explanation was added by Maharashtra 8 of 2002, Section 11(c) ,(w.e.f. 7-9-2001).]