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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(a) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(a)constitute, in respect of all or any class or classes of Municipal Corporations, Municipal Councils, Nagar Panchayats, Industrial Townships or planning authorities as specified in sub-sections (2) and (3) of section 21, a fire service or services (to be called by such designations as may be specified in the Notification) of, -
(i)Chief Fire Officers of such Authorities or any of them, and
(ii)all or any of the other officers, specified in sub-sections (2) and (3) of section 21;