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[Cites 0, Cited by 1] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(1) in The Mumbai Municipal Corporation Act, 1888

(1)The [corporation] [The word corporation' was substituted for the original words standing committee by Bombay 6 of 1922, Section 24(a).] shall from time to time appoint a fit person to be municipal secretary.