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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Maharashtra - Subsection

Section 320(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(iii)no order affecting any question of right between private persons shall be reviewed, except on the application of a party to the proceedings and no application for the review of such order shall be entertained unless it is made within ninety days from the passing of the order.