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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Maharashtra - Subsection

Section 213(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)The expenses of any work so done shall be paid by the person aforesaid, unless the Council shall, by a general or special order or resolution, sanction the execution of such work at the charge of the municipal fund.