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[Cites 0, Cited by 0] [Section 50F] [Entire Act]

State of Maharashtra - Subsection

Section 50F(2) in The Mumbai Municipal Corporation Act, 1888

(2)The Committee may by specific resolution carried by the vote of at least two-third of their number present at the meeting delegate any of their powers and duties to a sub-Committee and may also by a like resolution define the sphere of business of such sub-Committee.