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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(4) in The Mumbai Municipal Corporation Act, 1888

(4)[ Any persons appointed as City Engineer and Hydraulic Engineer shall be subordinate to the Director and shall perform their duties, and exercise their powers, subject to the control and supervision of the Director.] [Sub-section (4) was inserted by Maharashtra 53 of 1981, Section 14,]