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[Cites 0, Cited by 1] [Section 517(1)] [Section 517] [Entire Act]

State of Maharashtra - Subsection

Section 517(1)(h) in The Mumbai Municipal Corporation Act, 1888

(h)with the approval of [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 199(a), (w.e.f. 23-4-1999).], admit or compromise any claim suit or legal proceeding brought against the Corporation or against the Commissioner or a Deputy Commissioner or a municipal officer or servant, in respect of anything done or omitted to be done as aforesaid;