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[Cites 0, Cited by 0] [Section 189A(1)] [Section 189A] [Entire Act]

State of Maharashtra - Subsection

Section 189A(1)(d) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(d)on any land, belonging to, or leased by, the Council, 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,