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[Cites 0, Cited by 0] [Section 332(1)] [Section 332] [Entire Act]

State of Maharashtra - Subsection

Section 332(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)when any special procedure has been laid down by or under this Act for the rectification of such informality, clerical error, omission or other defect, after following such procedure; and