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[Cites 0, Cited by 0] [Section 66A(7)] [Section 66A] [Entire Act]

State of Maharashtra - Subsection

Section 66A(7)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)to grant administrative approval and financial sanction to the plans or municipal works to be carried out within the territorial area of the Wards Committee costing upto rupees twenty thousand provided that specific provision exists thereof in the budget sanctioned by the Council.