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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3)(g) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(g)being a party to any agreement made with the Council for paying fixed charges or lump sum in lieu of any taxes or for construction of any drainage or water connections for his premises;