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[Cites 0, Cited by 0] [Section 82(5)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(5)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)notwithstanding anything contained in sub-clause (a) in an emergency, for reasons to be recorded in writing, the Chairman may call a meeting of the Committee with only one day's notice served upon the members and posted up at the municipal office.