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[Cites 0, Cited by 0] [Section 66A] [Entire Act]

State of Maharashtra - Subsection

Section 66A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)Where the population of a municipal area is above three lakhs there shall be constituted three Wards Committees each comprising such contiguous electoral wards as may be decided by the Council.