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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(46A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(46A)[ "Secretary of Area Sabha" means the Secretary of the Area Sabha appointed as such by the Council from amongst its officers not below the rank of the Office Superintendent or for sufficient reasons, from any other suitable class. of municipal employees;] [Clause (46A) inserted by Maharashtra 21 of 2009, Section 11(iii).]