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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Maharashtra - Subsection

Section 269(5) in The Maharashtra Municipal Corporations Act, 1949

(5)The [State] Government may pass such orders with respect to such declaration as it may think fit:Provided that such declaration shall not thereby be made applicable to any street, portion of a street or locality not specified in the notice issued under sub-section (1).