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[Cites 0, Cited by 1] [Section 83(2)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)[ any officer appointed by the Corporation under sections 54A, 55, 56A, 74, 75, 76A, 76B, 77, 78A, 78C, 78D or 78E may be suspended by the Commissioner, and every such suspension with the reasons therefor, shall be forthwith reported to the Corporation, and such suspension shall come to an end if not confirmed by the Corporation within a period of six months from the date of such suspension;] [This clause was substituted by Maharashtra 8 of 1992, Section 5(b)(i).]