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[Cites 0, Cited by 0] [Section 105F(2)] [Section 105F] [Entire Act]

State of Maharashtra - Subsection

Section 105F(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)in the case of an appeal from an order under section 105C, within thirty days from the date of the service of the notice relating to the order under sub-section (1) or (2) of that section, as the case may be: