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[Cites 0, Cited by 0] [Section 66B] [Entire Act]

State of Maharashtra - Subsection

Section 66B(2) in The Mumbai Municipal Corporation Act, 1888

(2)Such notice supported by the signatures of at least two other elected Councillors shall reach the Secretary at least seventy-two hours before the date on which such discussion is sought and the Secretary shall place before [the Mayor or in his absence, the Deputy Mayor] and circulate the same among the Councillors in such manner, as he may think fit.