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[Cites 0, Cited by 0] [Section 267(3)] [Section 267] [Entire Act]

State of Maharashtra - Subsection

Section 267(3)(d) in The Maharashtra Municipal Corporations Act, 1949

(d)on any land, belonging to, or leased by, the Corporation, or the Central or State Government, or any statutory corporation or organization or company set up by any such Government, in breach of any provision of this Act or of any other law for the time being in force and the rules or bye-laws made thereunder,