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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(e) in The Mumbai Municipal Corporation Act, 1888

(e)is the Chief Judge of the Small Cause Court or is acting in that capacity; or
(ee)[ fails to pay any arrears of any kind due by him (otherwise than as, a trustee) to the corporation within three months after a special notice in this behalf has been served upon him; or] [Clause (ee) was inserted by Bombay 11 of 1932, Section 2.]