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[Cites 0, Cited by 1] [Section 56(2)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)The Commissioner shall inform the corporation of the powers and duties which he from time to time deputes to [the Director and a Deputy Commissioner.] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(b).]