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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(3) in The Maharashtra Municipal Corporations Act, 1949

(3)The Committee may refer to a sub-committee appointed under sub-section (1) for inquiry and report or for opinion any matter with which the Committee is competent to deal.Wards Committees[29A. Constitution of Wards Committees. - (1) In every City, there shall be constituted Wards Committees comprising such contiguous electoral wards as may be decided by the Corporation, in accordance with the following table :-]
Population Minimum Number of Wards Committees Additional Wards Committees for AdditionalPopulation Maximum Number of Wards Committees
Above 3 lakhs and upto 4.5 lakhs 3 ….. 4
Above 4.5 lakhs and upto 12 lakhs 4 1,50,000 9
Above 12 lakhs and upto 24 lakhs 9 3,00,000 13
Above 24 lakhs 13 6,00,000 25