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[Cites 0, Cited by 3] [Section 517(1)] [Section 517] [Entire Act]

State of Maharashtra - Subsection

Section 517(1)(g) in The Mumbai Municipal Corporation Act, 1888

(g)defend any suit or other leg& proceeding brought against the Corporation or against the Commissioner or a Deputy Commissioner or a municipal officer or servant in respect of anything done or omitted to be done by them, respectively, in their official capacity;