Legal Document View

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
[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4)(ii) in The Maharashtra Local Fund Audit Act, 1930

(ii)a local authority whose annual income is Rs. 50,000 or less, a Zilla Parishad, Panchayat Samiti, or a Municipal Council for such “C” Class Municipal area may, instead of so publishing such report of defects and irregularities, explanation and final report in the newspaper, publish the same by affixing a copy thereof at its office and at such other conspicuous places within its limits as it may think fit, and by inserting a notice in Marathi in such newspaper that the copy has been affixed for inspection of the public accordingly.