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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(2)(e) in The Mumbai Municipal Corporation Act, 1888

(e)be removable at any time from office for misconduct or for neglect of, or incapacity for, the duties of the office by the [* * *] [The words repealed by Bombay 6 of 1922, Section 24(b)] Corporation.