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[Cites 0, Cited by 2] [Section 36] [Entire Act]

Bombay Presidency - Subsection

Section 36(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The Commissioner shall in the first instance hold office for such period not exceeding three years as the [State] Government may fix and his appointment may be renewed from time to time for a period not exceeding three years at a time.