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[Cites 0, Cited by 1] [Section 74(2)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)be removable at any time from office for misconduct or for neglect of or incapacity for, the duties of the office, on the votes of not less than two-thirds, of the members present at a meeting of the corporation: