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[Cites 0, Cited by 0] [Section 517(1)] [Section 517] [Entire Act]

State of Maharashtra - Subsection

Section 517(1)(k) in The Mumbai Municipal Corporation Act, 1888

(k)obtain such legal advice and assistance as he may from time to time think it necessary or expedient to obtain or as he may be desired by the corporation or [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 199(a), (w.e.f. 23-4-1999).] to obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing the lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority or any municipal officer or servant: