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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Maharashtra - Subsection

Section 340(2)(ix) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ix)the continuance within the area of an existing local authority of all, or any appointments, notifications notices, taxes, orders, schemes, licences, permissions, rules, bye-laws, regulations or forms made, issued, imposed or granted by, or in respect of, such existing local authority and in force within its area immediately before the specified day, until superseded or modified under this Act,