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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Maharashtra - Subsection

Section 216(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)A statement in Marathi language of any rents and fees prescribed by bye-laws made by the Zilla Parishad for the use of any such place shall be put in a conspicuous part thereof.