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[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Maharashtra - Subsection

Section 66A(2)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)Such number of other members, not exceeding three, nominated by the Councillors, referred to in clause (a), from amongst the members of recognised Non-Government Organisations and community based organisations engaged in Social welfare activities working within the area of the Wards Committee: