Section 322(3)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

[Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act]

(a)The Council, whenever it desires to make bye-laws under this Act, shall by a resolution at a special meeting approve a draft of such bye-laws.

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