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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The Returning Officer shall, on receipt of the notice under sub-rule (1), verify its genuineness and the identity of the person delivering the same and thereafter cause the copy the same to be affixed on his notice board.]