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[Cites 0, Cited by 0] [Section 332(1)] [Section 332] [Entire Act]

State of Maharashtra - Subsection

Section 332(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)where no such procedure has been laid clown, after giving an intimation in writing to the person affected by such rectification.