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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(3)(s) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(s)making contributions to the funds of the Local Self-Government Institute, Bombay, or any other organisation or institution in the State which deals exclusively with Local Self-Government matters in urban areas, and is recognised by the State Government;