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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(4) in The Bombay Provincial Municipal Corporations Act, 1949

(4)The Administrator shall receive such remuneration from the Municipal Fund as the State Government may from time to time by general or special order determine.]Qualifications and Disqualifications of Voters and Councillors[8. (1) For every ward, there shall be a list of voters.