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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Maharashtra - Subsection

Section 149(5) in The Maharashtra Municipal Corporations Act, 1949

(5)The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this section. [For the purposes of this section, the State Government may make rules retrospectively with effect from the 1st July 2017.]