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[Cites 0, Cited by 0] [Section 50D(2)] [Section 50D] [Entire Act]

State of Maharashtra - Subsection

Section 50D(2)(e) in The Mumbai Municipal Corporation Act, 1888

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