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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Bombay Presidency - Subsection

Section 42(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)Any Commissioner who shall acquire, directly or indirectly, by himself or his partner, any share or interest in any such contract or employment as aforesaid shall cease to be Commissioner and his office shall become vacant.