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[Cites 0, Cited by 2] [Section 105] [Entire Act]

State of Maharashtra - Subsection

Section 105(2) in The Mumbai Municipal Corporation Act, 1888

(2)The Commissioner shall also cause the said account to be printed and a printed copy thereof to be forwarded to the usual or last known local place of abode of each councillor.[Chapter V-A] [Chapter V-A was inserted by Maharashtra 14 of 1961, Section 4.] Power to Evict Persons from Corporation Premises