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[Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act]

State of Maharashtra - Subsection

Section 322(3)(e) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(e)The Collector shall examine the final draft of the bye-laws sent to him under clause (d) and may -
(i)refuse to sanction them or return them to the Council if in his opinion -
(A)the bye-laws are inconsistent with this Act or the rules made thereunder and the inconsistency cannot be removed except by materially altering the bye-laws; or
(B)objection, if any, to the bye-laws has not been duly considered by the Council; or
(C)there is any new objection to the bye-laws; or
(D)the rates of taxes or fees proposed in the bye-laws are inadequate; or
(ii)sanction them, with or without such modifications as he considers necessary.