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[Cites 0, Cited by 0] [Section 72B] [Entire Act]

State of Maharashtra - Subsection

Section 72B(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The Commissioner shall determine, as far as possible; four or less number of levels of submission for any matter to reach the concerned Statutory Committee or the Authority competent to take final decision in the matter, in any office or Department in the Corporation,