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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)for a period exceeding one month, to any other municipal officer, the power of appointing whom is not vested in the Commissioner [or who is not employed for the purposes of clause (q) of section 61] [These words were substituted for the words by the 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 39(a), (w.e.f. 23-4-1999).]