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[Cites 0, Cited by 0] [Section 313(1)] [Section 313] [Entire Act]

State of Maharashtra - Subsection

Section 313(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)persistently makes default in the performance of such duties, or in complying with lawful directions and orders issued by the Collector, the Director, the State Government or any other authority empowered under law to issue such directions or orders to a Council, or
(bb)[ a Council has made a default in the performance of its duty under clause (la) of sub-section (2) of section 49, or] [Clause (bb) was inserted by Maharashtra 67 of 1981, Section 4.]