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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Maharashtra - Subsection

Section 340(2)(x) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(x)the extension and commencement of all or any appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, by-laws, regulations or forms made, issued, imposed or granted under this Act by, or in respect of, any existing Council and in force within its area immediately before the specified day, to and in all or any of the other areas of the successor Council, in supersession of corresponding appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws, regulations or forms (if any) in force in such other areas immediately before the specified day, until the matters so extended and brought into force are further superseded or modified under this Act;