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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Bombay Presidency - Subsection

Section 45(6) in The Bombay Provincial Municipal Corporations Act, 1949

(6)In default of an appointment being made by the Corporation under sub-section (5) the [State] Government may appoint a fit person to fill the vacancy and such appointment shall for all purposes be deemed to have been made by the Corporation.