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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Maharashtra - Subsection

Section 338(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(7)The acceptance by or on behalf of the Council of the fee for a licence or permission shall not in itself entitle the person paying the fee to the licence or permission.