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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(d) in The Mumbai Municipal Corporation Act, 1888

(d)absents himself from or is unable to attend the meetings of the corporation during twelve successive months for any cause whatever, whether approved by the corporation or not, [* * *] [[The word or was deleted by Bombay 48 of 1950, Section 10(2).