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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(e) in The Mumbai Municipal Corporation Act, 1888

(e)every meeting of the Standing Committee shall be presided over by the Chairman, if the Chairman is present at the time appointed for holding the meeting, and, if the Chairman absent, by such one of the members present as may be chosen by the meeting to the Chairman for the occasion;