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[Cites 0, Cited by 1] [Section 66(1)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)to furnish a report by himself or to obtain from any head of a department subordinate to him and furnish, with his own remarks thereon, a report, upon any subject concerning or connected with the administration of this Act or the municipal government of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] [except in regard to the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were added by Bombay 48 of 1948, Section 9.]].