Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 340(4)] [Section 340] [Entire Act]

State of Maharashtra - Subsection

Section 340(4)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)Where an order is made under this section, the Director shall, [* * *] [The portion beginning with the words 'before the' and ending with the words 'sub-section (1)' were deleted by Maharashtra 41 of 1994, Section 159(c)(1)(i).] take steps in accordance with [sections 9 and 10] [These words and figures were substituted for the words and figures 'section 9' by Maharashtra 41 of 1994, Section 159(c)(1)(ii).] of this Act for the purpose of determining the number of Councillors of and for holding election for, the new Council or Councils, as the case may be;