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[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

State of Maharashtra - Subsection

Section 465(2)(d) in The Maharashtra Municipal Corporations Act, 1949

(d)regulating the grant of permission by the Commissioner for the construction of shops, ware-houses, factories, huts or buildings designed for particular uses in any streets, portions of streets or localities specified in a declaration in force under section 269.