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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Maharashtra - Subsection

Section 340(2)(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(i)[ in a case falling under clauses (a), (d) or (e), the appointment of a Government Officer or Officers to exercise all the powers and duties of a Council under the Act, until a new Council is or, as the case may be, Councils are duly constituted in accordance with the provisions of the Act: [This paragraph (i) was substituted by Maharashtra 41 of 1994, Section 159(b)(2).]