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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(3) in The Mumbai Municipal Corporation Act, 1888

(3)[ Nothing in this section shall be construed as affecting the right of the corporation or of the Commissioner to make any temporary appointment which they or he are empowered to make under section 80A.] [This sub-section was added by Bombay 76 of 1948, Section 7.]