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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Maharashtra - Subsection

Section 216(1)(e) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(e)except with the permission of the Chief Officer, open break, injure or tamper with any lock furnished under the provisions of this Act.