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 0] [Section 301] [Entire Act] State of Maharashtra - Subsection Section 301(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (3)The expenses of any civil proceedings prosecuted or defended on behalf of the Council shall be payable from the municipal fund.
