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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)when the [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or the executive health officer [or the hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 4(a).] is granted leave of absence for a period exceeding one month, the appointment of a person to act for him shall be made by the corporation;