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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Maharashtra - Subsection

Section 54A(1) in The Mumbai Municipal Corporation Act, 1888

(1)Subject to confirmation by the State Government, the corporation may at any time, and from time to time, appoint a person to be the Director (Engineering Services and Projects), if it shall appear to it expedient to do so.