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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)is the Commissioner [the Director or a Deputy Commissioner] [These words were inserted by Maharashtra 53 of 1981, Section 3.] or a Municipal Officer or servant, or a licensed surveyor or plumber [or a member of a firm of which a licensed surveyor or plumber is a member] [These words were inserted by Bombay 1 of 1946, Section 3(a) read with Bombay 8 of 1948, Section 3(b).]; or