Section 341H in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

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- The Industrial Township Authority shall consist of -

(a) Chairperson...	To be nominated by the Maharashtra Industrial DevelopmentCorporation[,City and Industrial Development Corporation ofMaharashtra Limited] [These words were inserted by Maharashtra 5 of 2002, Section 3(a).]or the Co-operative Society formed fordeveloping Co-operative Industrial Estate in that IndustrialTownship, who shall be a non-Official member;
(b) Two Members...	To be nominated by the Maharashtra Industrial DevelopmentCorporation[,City and Industrial Development Corporation ofMaharashtra Limited] [These words were inserted by Maharashtra 5 of 2002, Section 3(b).]or the Co-operative Society formed fordeveloping a Co-operative Industrial Estate, in that IndustrialTownship, one of whom shall be the Chief Executive Officer of theIndustrial Township Authority;
(c) Two Members...	To be nominated by the Association of Industrial Unitssituated in the Industrial Township; and
(d) One Member..	To be nominated by the Collector of the District in which suchIndustrial Township is situated.

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