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[Cites 0, Cited by 0] [Section 60D(1)] [Section 60D] [Entire Act]

State of Maharashtra - Subsection

Section 60D(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)be removable at any time from office for misconduct, or for neglect of or in capacity for the duties of his office, by the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 16(d). (w.e.f. 23-4-1999).].