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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(sb) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(sb)[ Welfare measures for the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes, who are residing within the limits of the municipal area, and in particular taking such measures for the amelioration of the conditions of these classes as the State Government may, from time to time, direct;] [Clause (sb) was inserted by Maharashtra 9 of 1976, Section 3.]