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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)The Chief Officer shall have the same right of being present at a meeting of the Standing Committee or of a Subject Committee and of taking part in the discussions thereat as a member of the said Committee, but he shall not be at liberty to vote upon or make any proposition at such meeting.