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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The Commissioner [Shall remain present at a meeting of the corporation and take] part in the discussions thereat as a councillor, and, with the permission of the presiding authority, may at any time make a statement or explanation of facts, but he shall not be at liberty to vote upon, or to make, any proposition at such meeting.