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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(2)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)[ he shall not, while acting under sub-section (2), - [This clause was inserted by Maharashtra 18 of 1993, Section 9(b).]
(i)appoint any new employees in the Council;
(ii)sanction any monetary contribution to any organisation;
(iii)allot any contract for works, which is of routine nature;
(iv)sanction sale of any municipal property, increase the lease period of any property or acquire any new properties for the Council by purchase or by lease; and that