Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)any appointment of a person to act as [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or as executive health officer [or as hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 4(b).] may be disallowed by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government], and from the time of being so disallowed shall be null and void;