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[Cites 0, Cited by 0] [Section 193A(7)] [Section 193A] [Entire Act]

State of Maharashtra - Subsection

Section 193A(7)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)the amount for which demand is made is deposited with the Council and a true copy of the receipt showing that the amount has been so deposited accompanies the appeal.