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[Cites 0, Cited by 0] [Section 193(2)] [Section 193] [Entire Act]

State of Maharashtra - Subsection

Section 193(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)the Chief Officer has failed for one month after the receipt of the notice of completion to intimate as aforesaid his refusal of the said permission.