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

State of Maharashtra - Subsection

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

(b)have the custody of all papers and documents connected with the proceedings of-
(i)the corporation and any committee appointed by the corporation [under Section 38 [or 38A] [These words, figures and letter were added by Bombay 48 of 1948, Section 14.];]
(ii)[ The Standing Committee and any sub-Committee thereof; [Clauses (ii) to (iv) were inserted by Maharashtra 27 of 1999, Section 27(c)(ii), (w.e.f, 23-4-1999)]
(iii)The Improvements Committee and any sub-Committee thereof;
(iv)The Education Committee and any sub-Committee thereof];
(v)[the Wards Committees] [Sub-clause (v) was inserted by Maharashtra 41 of 1994, Section 38.];