Section 48(b) in The Bombay Provincial Municipal Corporations Act, 1949

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Bombay Presidency - Subsection

Section 48(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)have the custody of all papers and documents connected with the proceedings of,-

(i)the Corporation and any Committee appointed by the Corporation under section 30 or 31,

(ii)the Standing Committee and any sub-committee thereof;