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[Cites 0, Cited by 0] [Section 223(2)] [Section 223] [Entire Act]

State of Maharashtra - Subsection

Section 223(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)grant written permission to retain such work but such permission shall not exempt such owner from any proceedings for contravening; the provisions of sub-section (1).