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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Maharashtra - Subsection

Section 245(2) in The Maharashtra Municipal Corporations Act, 1949

(2)If the advertisement is not taken down or removed within such period, the Commissioner may cause it to be taken down or removed, and the expenses reasonably incurred on the taking down or removal thereof shall be paid by such owner or person.