Section 78D in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
78D. Non-application of provisions of section 78C in certain circumstances.
- Nothing in section 78C shall apply to, -(i)sub-judice matters;(ii)cases referred to Lokayukta or Upa-Lokayukta and other Constitutional institutions, Commissions, etc.;(iii)quasi-judicial matters;(iv)cases related to the Central or other State Governments;(v)cases related to Legislation; and(vi)cases involving major policy decisions.]
