Section 181(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The provisions of sub-section (2) and (3) of section 180 shall apply to any public place or any open space which is not a private property and which does not vest in the Council:Provided that, if such public place or open space is vested in Government the permission of the Collector shall first be obtained.
