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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(5)The State Government shall review the classification made under this section after each census or when the limits of any municipal area are altered by addition or exclusion of any local area or when any area ceases to be municipal area, and shall, where necessary, amend Schedule I accordingly.