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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)nothing in this section or in Section 88 shall in any way affect any obligation accepted by or imposed upon any Council by any declarations of trust executed by or on behalf of such Council or by any scheme settled under the Charitable Endowments, Act, 1890. (VI of 1890), for the administration of any trust, or by a trust of the nature specified in clause (b);