Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act] State of Maharashtra - Subsection Section 338(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (b)for every such written permission at such rates as shall from time to time be specified in the bye-laws made in this behalf: