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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)If the Chairman of a Committee has been absent from the municipal area for a period exceeding fifteen days or if the Chairman fails to call a meeting within the period specified in clause (2), the President or in his absence the Vice-President may call a meeting of the Committee.