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[Cites 0, Cited by 0] [Section 78A(1)] [Section 78A] [Entire Act]

State of Maharashtra - Subsection

Section 78A(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)be removable at any time from office for misconduct or for neglect of, or incapacity for the duties of his office on the votes of not less than two-thirds of the members present at a meeting of the corporation: