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[Cites 0, Cited by 0] [Section 326] [Entire Act]

State of Maharashtra - Subsection

Section 326(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(4)The provisions of this section shall apply to any proclamation, order or other instrument which the Council or any municipal authority or officer is required or, empowered to publish for general information of the residents of the municipal area.