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[Cites 0, Cited by 0] [Section 457(2)] [Section 457] [Entire Act]

State of Maharashtra - Subsection

Section 457(2)(d) in The Maharashtra Municipal Corporations Act, 1949

(d)the management and adjournment of such meetings, and the regulation of orderly conduct of business thereat, including the withdrawal or suspension of members guilty of disorderly conduct;