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

State of Maharashtra - Subsection

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

(b)the first meeting of the Committee shall be held on a day and at a time to be fixed by the Mayor and, if not held on that day, shall be held on some subsequent day to be fixed by a Mayor; and every subsequent meeting of the Committee shall be held on such day and at such time as the Committee may from time to time determine;