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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)The Chief Officer shall comply with any requisition under sub-section (1) unless he is of opinion that compliance therewith will be prejudicial to the interest of the Council or of the public, in which case, he shall refer such requisition to the President and abide by the decision of the President.