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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)When such a resolution is passed, the Council shall take further action to obtain the previous sanction of the State Government to the bye-laws under section 322.