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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(4). Any police officer may take such steps, and use such force, as may be reasonably necessary for preventing any contravention of the provisions of sub­section (1), and may seize any apparatus used for such contravention.