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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(4)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)Notwithstanding anything contained in sub-clause (a) in an emergency, for reasons to be recorded in writing, the President may call a special meeting of the Council with only one day's notice served upon the Councillors and posted up at the municipal office.