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[Cites 0, Cited by 3] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(1) in The Maharashtra Municipal Corporations Act, 1949

(1)erection of substantial boundary marks of such description and in such positions as shall be approved by the [State] Government defining the limits or any alteration in the limits of the City;[(1a) planning for social and economic development;