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State of Maharashtra - Section

Section 38C in The Mumbai Municipal Corporation Act, 1888

38C. Appointment of sub-committees by the Improvements Committee.

- The Improvements Committee may from time to time appoint out of their own body sub-committees consisting of such number of persons as the Improvements Committee may think fit and may refer to such sub-committees for inquiry and report or for opinion any matter with which the Improvements Committee is competent to deal under the provisions of this Act.