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[Cites 0, Cited by 0] [Section 50TT] [Entire Act]

State of Maharashtra - Subsection

Section 50TT(8) in The Mumbai Municipal Corporation Act, 1888

(8)Notwithstanding anything contained in sub-section (7); the Corporation may by a resolution, delegate to a Wards Committee such other powers, authority and functions as it may deem fit and expedient.