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[Cites 0, Cited by 0] [Section 49I] [Entire Act]

State of Maharashtra - Subsection

Section 49I(e) in The Mumbai Municipal Corporation Act, 1888

(e)every meeting of the Improvements Committee shall be presided over by the Chairman, if the Chairman is present at the time appointed for holding the meeting and, if the Chairman is absent, by such one of the members present as may be chosen by meeting to be Chairman for the occasion;