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[Cites 0, Cited by 0] [Section 83A(1)] [Section 83A] [Entire Act]

State of Maharashtra - Subsection

Section 83A(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)The Chief Officer shall send any proposal to the Meeting Superintendent which requires previous approval of the Council, or the Committee, as the case may be, and the Meeting Superintendent shall immediately place the same before the President or the Chairman of the concerned Committee.