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[Cites 0, Cited by 2] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The Commissioner shall not, except with the prior approval of the Standing Committee, make an order under sub-section (1) affecting his powers, duties or functions under any of the following sections, sub-sections and clauses, namely:-