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[Cites 0, Cited by 0] [Section 296(1)] [Section 296] [Entire Act]

State of Maharashtra - Subsection

Section 296(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)any offence which affects or is likely to affect any property or interest of the Council or the due administration of this Act; or