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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(a) in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998

(a)if he has any pecuniary interest in the schemes, or works included in the plans or programmes prepared by the Municipal Corporations, Zilla Parishads, Municipal Council or Nagar Panchayats in the District; or