Section 66A(1)(b) in The Mumbai Municipal Corporation Act, 1888

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State of Maharashtra - Subsection

Section 66A(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)no question shall be asked

(i)which calls for an expression of opinion or for the solution of an abstract legal question or of a hypothetical proposition; or

(ii)which concerns or is in connection with, either directly or indirectly, any pending suit or proceedings, in any court of law or before any tribunal in any part of [the territory of India] [ These words was substituted for the words 'His Majesty's possession' by the Adaption of Laws Order, 1950.]; or

(iii)which relates to the character or conduct of any Municipal Officer or servant except in his official or public capacity; or

(iv)which is or by implication may be, defamatory of or which makes or implies a charges of a personal character against any person or section of any community; or

(v)which contravenes any regulation made by the Corporation in this behalf under section 36,

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State of Maharashtra - Subsection

Section 66A(1)(b) in The Mumbai Municipal Corporation Act, 1888