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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(3)(ii) in The Bombay Provincial Municipal Corporations Act, 1949

(ii)in a case falling under clause (b), the removal of councillors, who in the opinion of the State Government shall represent the area so excluded from the City.]