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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(vi) in The Mumbai Metropolitan Region Development Authority Act, 1974

(vi), (vii) and (viii) three Councillors of the Municipal Corporation of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, Section 2, Schedule.] elected by the Corporation, the election being held by ballot according to the System of proportional representation by means of the single transferable vote;