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[Cites 0, Cited by 1] [Section 59] [Entire Act]

Bombay Presidency - Subsection

Section 59(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)Any municipal officer or servant who shall acquire, directly or indirectly, by himself or his partner, any share or interest in any such contract or employment as aforesaid shall cease to be a municipal officer or servant and his office shall become vacant.