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[Cites 0, Cited by 10] [Entire Act]

State of Maharashtra - Section

Section 51 in The Mumbai Municipal Corporation Act, 1888

51. [ Vacancy in Corporation or in any committee not to invalidate its proceedings. [Section 51 was substituted by Maharashtra 13 of 1998, Section 9.]

- No act or proceeding of the Corporation or of any Committee appointed under this Act shall be questioned on account of any vacancy in the Corporation or in any such Committee, as the case may be.]