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[Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act]

State of Maharashtra - Subsection

Section 322(3)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)The Council at a special meeting shall then consider the objections and suggestions received, if any, and shall by a resolution approve the final draft of the bye-laws.