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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(8) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(8)Every meeting shall be open to the public, unless the presiding authority considers that any inquiry or deliberation pending before the Council should be held in private:Provided that, the presiding authority may at any time cause any person to be removed who interrupts the proceedings.