Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Municipal Corporations (Amendment) Act, 2015 18 OF 2015 [18 April 2015] CONTENTS 1. Short title 2. Amendment of section 313 of LIX of 1949 Maharashtra Municipal Corporations (Amendment) Act, 2015 18 OF 2015 [18 April 2015] An Act further to amend the Maharashtra Municipal Corporations Act. WHEREAS it is expedient further to amend the Maharashtra Municipal Corporations Act, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-sixth Year of the Republic of India, as follows :- 1. Short title :- This Act may be called the Maharashtra Municipal Corporations (Amendment) Act, 2015. 2. Amendment of section 313 of LIX of 1949 :- In section 313 of the Maharashtra Municipal Corporations Act, after the proviso, the following proviso shall be added, namely :- " Provided further that, no such permission shall be required in respect of the factories, workshop or workplace in the area, notified by the Maharashtra Industrial Development Corporation, within the jurisdiction of the Municipal Corporation.".