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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(4)A meeting to consider a resolution under sub-section (1) shall be presided over by the Collector or any other officer authorised by him in this behalf, but the Collector or such other officer shall have no right to vote.