Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 323] [Entire Act] State of Maharashtra - Subsection Section 323(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (4)The Council shall comply with the orders of the Director under subsection (3) above within two months of the date of such order.
