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[Cites 0, Cited by 0] [Section 49F] [Entire Act]

State of Maharashtra - Subsection

Section 49F(1) in The Mumbai Municipal Corporation Act, 1888

(1)The Corporation shall at their ordinary meeting in the month of March appoint fresh members of the Improvements Committee to fill the offices of those previously appointed by them who retire, from time to time, as aforesaid.