Section 130(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The notice to be given under the last preceding section shall be in the form of Schedule II or Schedule III, as the case may be, [and shall be accompanied by such fees as the Chief Officer may, from time to time, with the approval of the Standing Committee, prescribe] [These words were inserted by Maharashtra 10 of 2010, Section 94(1), (w.e.f. 1-6-2010).] and shall state clearly and correctly all the particulars required by the said form.
