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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Maharashtra - Subsection

Section 346(l) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(l)any reference in any law or in any instrument to an existing Council shall unless a different intention appears, be construed as a reference to the successor Council and such law or instrument shall apply to the successor Council;