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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Maharashtra - Subsection

Section 96(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)No suit shall be instituted by a Council against any Councillor thereof under sub-section (1) or sub-section (2), except with the previous sanction of the State Government.