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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Maharashtra - Subsection

Section 316(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)the Chief Officer shall be subordinate to such Officer or Officers appointed under clause (b), who shall determine which powers and duties of a Chief Officer may be exercised and performed by the Chief Officer of such Council;