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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(ii) in The Mumbai Municipal Corporation Act, 1888

(ii)[ in cases under [clauses] [Original clauses (i) and (ii) were renumbered as clauses (ii) and (iii) respectively by Bombay 10 of 1928, Section 13(c).] (a), (b), [(d) and (f)] [These letters, word and brackets were substituted for the original word 'letter and bracket and (d)' by Bombay 8 of 1918. Section 13(e).] the Commissioner shall not take action without the sanction of [the Standing Committee] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 107, (w.e.f. 23-4-1999).],]