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[Cites 0, Cited by 119] [Entire Act]

State of Maharashtra - Section

Section 164 in The Mumbai Municipal Corporation Act, 1888

164. Notice to complainants of day fixed for investigating their complaints.

- The Commissioner shall cause all complaints so received to be registered in a book to be kept for this purpose and shall give notice, in writing, to each complainant, of the day, time and place when and whereat his complaint will be investigated.