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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(k) in The Haj Committee Act, 1959

(k)two members of the Municipal Corporation of Greater Bombay to be nominated by the [ Subs., ibid., for" State Government of Bombay" (w. e. f. 1- 5- 1960 )] State Government of Maharashtra] on the recommendation of the Muslim members of the Municipal Corporation of Greater Bombay;