Section 3(2)(c) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(c) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999

(c)Two members nominated by the State Government from amongst the Members of the Legislative Assembly and the Members of the Legislative Council, elected from the Metropolitan area ;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(2)(c) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999