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[Cites 0, Cited by 0] [Section 477] [Entire Act]

State of Maharashtra - Subsection

Section 477(2) in The Maharashtra Municipal Corporations Act, 1949

(2)Any person required by the Commissioner in pursuance of sub-section (1) to give the Commissioner any information shall be bound to comply with the same and to give true information to the best of his knowledge and belief.Unauthorised works