Section 343 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
343. Repeal.
- Subject to the provisions of this Chapter, -(a)the Bombay District Municipal Act, 1901 (Bombay III of 1901) and Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925) as in force in the Bombay area of the State;(b)the Central Provinces and Berar Municipalities Act, 1922, (C. P. and Berar II of 1922) as in force in the Vidarbha region of the State;(c)the Hyderabad District Municipalities Act, 1956 (Hyd. XVIII of 1956) as in force in the Hyderabad area of the State;shall, on the appointed day, stand repealed.
