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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(3)(g) in The Mumbai Municipal Corporation Act, 1888

(g)every appointment made under this section shall be subject to confirmation by [the [State] [The words 'Provincial Government were substituted for the words Governor-in-Council by the Adaptation of Indian Laws Order in Council.] Government].