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[Cites 0, Cited by 2] [Section 64(3)] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(3)(b) in The Mumbai Municipal Corporation Act, 1888

(b)prescribe the duties of, and exercise supervision and control over the acts and proceedings of all municipal officers and servants, other than the municipal secretary and the municipal officers and servants immediately subordinate to him and subject to regulations at the time being in force under section 81 dispose of all questions relating to the service of the said officers and servants and their pay, privileges and allowances;