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[Cites 0, Cited by 6] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(5) in The Maharashtra Municipal Corporations Act, 1949

(5)The Corporation shall at its meeting held in the month preceding the date of retirement specified in sub-section (3) appoint fresh members of the Standing Committee to fill the offices of those who are due to retire on the said date.