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[Cites 0, Cited by 2] [Section 341A] [Entire Act]

State of Maharashtra - Subsection

Section 341A(1A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1A)[ Notwithstanding anything contained in the proviso to sub-section (1), the State Government may, by notification in the Official Gazette, declare an area which is a District Headquarter or a Taluka Headquarter to be a transitional area.