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[Cites 0, Cited by 0] [Section 431(2)] [Section 431] [Entire Act]

State of Maharashtra - Subsection

Section 431(2)(a) in The Maharashtra Municipal Corporations Act, 1949

(a)to put in force any of the provisions of this Act, or of any rule, regulation or bye-law or to take such measures as to such Magistrate shall, seem practicable and reasonable for preventing, abating, diminishing or remedying such nuisance;