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[Cites 0, Cited by 0] [Section 81A] [Entire Act]

State of Maharashtra - Subsection

Section 81A(a) in The Maharashtra Municipal Corporations Act, 1949

(a)"Commissioner", in the event of any Corporation having established or acquired, or establishing or acquiring, a Transport Undertaking, in relation to the premises of the Corporation which vest in or are held by it for the purposes of the Transport Undertaking, means the Transport Manager;