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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)to [the Director or a Deputy Commissioner,] [These words were substituted for the word 'A Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(b)(i)] by [the Commissioner] [These words were substituted for the words 'the Corporation' by Maharashtra 10 of 1998, Section 20(b).].