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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(aa) in The Mumbai Municipal Corporation Act, 1888

(aa)[ has been removed from the office under section 18-IA and five years have not elapsed from the date of such removal; or] [Clause (aa) was inserted by Maharashtra 3 of 2008, Section 2 (w.e.f. 4-1-2008).]