Section 340(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)(a)Where an order is made under this section, the Director shall, [* * *] [The portion beginning with the words 'before the' and ending with the words 'sub-section (1)' were deleted by Maharashtra 41 of 1994, Section 159(c)(1)(i).] take steps in accordance with [sections 9 and 10] [These words and figures were substituted for the words and figures 'section 9' by Maharashtra 41 of 1994, Section 159(c)(1)(ii).] of this Act for the purpose of determining the number of Councillors of and for holding election for, the new Council or Councils, as the case may be;(b)[* * *] [This clause was deleted by Maharashtra 41 of 1994, Section 159(c)(2).](c)save as otherwise provided by or under this section, the provisions of this Act shall mutatis mutandis apply to any such Council, its Councillors [including the President and the Vice-President] [These brackets and words were inserted by Maharashtra 47 of 1973, Section 27(2).(b).] or administrator.
