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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(2) in The Maharashtra Municipal Corporations Act, 1949

(2)Any municipal officer or servant who shall acquire, directly or indirectly, by himself or his partner, any share or interest in any such contract [* * *] as aforesaid shall cease to be a municipal officer or servant and his office shall become vacant.