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[Cites 0, Cited by 0] [Section 29D] [Entire Act]

State of Maharashtra - Subsection

Section 29D(i) in The Maharashtra Municipal Corporations Act, 1949

(i)to suggest the priority of schemes and development programmes to be implemented in the area of the Area Sabha and forward the same to the Wards Committee, for inclusion in the developmental plans of the Wards Committee or the Corporation, as the case maybe;