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 252(2)] [Section 252] [Entire Act]

State of Maharashtra - Subsection

Section 252(2)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)in granting such permission, it shall be lawful for Council to impose with the sanction of the Collector, such conditions as it may deem fit.