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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Maharashtra - Subsection

Section 340(2)(vii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(vii)the substitution of any such transferee for an existing local authority or the addition of any such transferee as a party to any legal proceedings to which an existing local authority is a party; and the transfer of any proceedings pending before the existing local authority or any authority or office subordinate to it to any such transferee or any authority or officer subordinate to it;