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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

State of Maharashtra - Subsection

Section 192(2)(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(i)the areas in which permission shall be granted by the Chief Officer for the construction of external roofs and walls of buildings from any inflammable material;