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[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Maharashtra - Subsection

Section 81F(2)(a) in The Maharashtra Municipal Corporations Act, 1949

(a)in the case of an appeal from an order under section 81-B, within thirty days from the date of the service of the notice relating to the order under sub­section (1) of that section; and