Section 349 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
349. Obligation to carry out certain duties and functions of existing Councils.
- Notwithstanding anything contained in section 49, it shall be the duty of every successor Council to continue to carry out any duty or to manage, maintain or look after any institution, establishment, undertaking, measure, work or service which the existing Council had been responsible for carrying out, managing, maintaining or looking after immediately before the appointed day, until the State Government by order relieves the successor Council of such duty or function.
