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[Cites 0, Cited by 0] [Section 418] [Entire Act]

Bombay Presidency - Subsection

Section 418(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)If, in any such inquiry or proceeding, the person against whom the complaint or application had been made fails to appear, notwithstanding that he has been duly summoned for this purpose, the Judge may hear and determine the case in his absence.