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[Cites 0, Cited by 0] [Section 83A(1)] [Section 83A] [Entire Act]

State of Maharashtra - Subsection

Section 83A(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)Where, any proposal of the Chief Officer requires previous sanction or approval of the Council or the Committee, the Council or the Committee shall consider and dispose of any such proposal of the Chief Officer, within thirty days reckoned from the date of the meeting of the Council or the Committee held immediately after the proposal is received by the Meeting Superintendent, whether the item pertaining to such proposal is taken on the agenda of the meeting or not.