Section 76B in The Mumbai Municipal Corporation Act, 1888
76B. [ Corporation to appoint qualified medical practitioners to the charge of hospitals maintained by the corporation. [This heading and section 76B were inserted by Bombay 3 of 1907, Section 13(1).]
- The corporation shall from time to time appoint such legally qualified medical practitioners as may be necessary to the charge of any hospital maintained by the corporation in connection with measures of public medical relief carried out under clause (gg) of section 61 and determine their salaries.]Municipal Secretary
