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[Cites 0, Cited by 0] [Section 66A] [Entire Act]

State of Maharashtra - Subsection

Section 66A(8) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(8)Notwithstanding anything contained in sub-section (7), the Council may, by resolution, delegate to a Wards Committee such other powers, authority and functions as it may deem fit and expedient.