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[Cites 0, Cited by 0] [Section 50I(1)] [Section 50I] [Entire Act]

State of Maharashtra - Subsection

Section 50I(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)if he is directly or indirectly interested in any immovable property on or in which any municipal school or office is located or in any institution or school which receives donation or grant-in-aid from the Corporation; or