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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Maharashtra - Subsection

Section 189(11) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(11)Nothing in sub-section (8) or (10) shall be deemed to affect the power of the Council or the Chief Officer to demolish or alter the building under section 195.