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[Cites 0, Cited by 13] [Entire Act]

State of Maharashtra - Section

Section 35 in The Mumbai Municipal Corporation Act, 1888

35. [Appointment by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government of councillors when to be made.]

- Repealed by Bombay 13 of 1938, Section 14.Proceedings of the Corporation