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[Cites 0, Cited by 0] [Section 21(11)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(11)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness who has already been examined by the Judge and has given evidence against him, of calling evidence in his defence and of being heard.