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

State of Maharashtra - Subsection

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

(c)the Chairman of the Committee may, whenever he thinks fit, and shall, upon a written requisition signed by the Commissioner or the General Manager, or by not less than three Members of the Committee, within forty-eight hours of the receipt by him of the requisition, call a special meeting of the Committee for the transaction of any business;