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[Cites 0, Cited by 0] [Section 232(3)] [Section 232] [Entire Act]

State of Maharashtra - Subsection

Section 232(3)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)when the Chief Officer has fixed such hours and routes and given such public notice, removes or causes to be removed along any street any such offensive matter at any time except within the hours so fixed, or by any route other than that fixed by the Chief Officer; or