Section 277 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
277. No separate licence necessary, if one is obtained under Prevention of Food Adulteration Act.
- Notwithstanding anything contained in section 274 and 275, no licence shall be required under the said sections for the use of any premises for any purpose or for carrying on any trade specified therein, in respect of which a license has been obtained under the Prevention of Food Adulteration Act, 1954.
