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[Cites 0, Cited by 0] [Section 50D(2)] [Section 50D] [Entire Act]

State of Maharashtra - Subsection

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

(g)the Committee shall cause to be kept a minute of the names of the members present and of the proceedings at each meeting of the Committee in a book to be provided for this purpose, which shall be signed at, and by the presiding authority of, the next ensuing meeting after confirmation by the Committee at such meeting;