Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 321] [Entire Act] State of Maharashtra - Subsection Section 321(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (1)The power to make all rules under this Act shall be exercisable by the State Government by notification in the Official Gazette.
