Section 83(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)It shall be the duty of the Chief Officer to bring to the notice of the Council, the provisions of this Act and of other laws, dhy Government policy, rules, bye-laws, or directions issued by the Government and he is further duty bound to send the resolution to the Collector under section 308, if Council resolves contrary.
