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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(30) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(30)"officer or servant of the Council" means an officer or servant appointed by the Council or any other Competent Authority subordinate to it, and includes any Government Officer or servant who is for the time being serving under the Council;