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[Cites 0, Cited by 1] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)The Judge shall decide the applications made under sub-section (1) or (2) after holding an inquiry in the manner provided by or under this Act.Explanations. - For the purposes of this section-