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[Cites 0, Cited by 0] [Section 460BB(1)] [Section 460BB] [Entire Act]

State of Maharashtra - Subsection

Section 460BB(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)by the Commissioner, or by the General Manager, or by the Deputy General Manager or in their absence by a municipal officer whose name appears in a list of officers (approved by the [the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 182(a), (w.e.f. 23-4-1999).]) authorised to sign cheques; and