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[Cites 0, Cited by 1] [Section 77(1)] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)[***] [Deleted 'subject to the control, direction and supervision of the President,' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] supervise the financial and executive administration of the Council and exercise such powers and perform such duties and functions as may be conferred or imposed upon him or allotted to him by or under this Act;
(aa)[ act as the Government representative for implementation of all Government policies, schemes and programs and shall take all necessary steps and shall be responsible for implementation of the Central Government and the State Government schemes, and shall implement the directions issued by the Government, from time to time;] [Inserted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]