Section 84A in The Mumbai Municipal Corporation Act, 1888
84A. [ Saving in respect of officers and servants appointed under Chapter XVIA. [This section was inserted by Bombay 48 of 1948, Section 17.]
- Nothing in section 79, 80, 80A, [*] [Sub-section (3) was added by Maharashtra 8 of 1992, Section 5(c).] 81, 83 and 84 shall apply to officers and servants appointed under the provisions of Chapter XVIA of this Act.]
