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State of Maharashtra - Section

Section 460W in The Mumbai Municipal Corporation Act, 1888

460W. Power of suspending, punishing and dismissing in whom to vest.

- Every municipal officer and servant appointed under the provisions of this Chapter may be fined, reduced, suspended or dismissed for any breach of departmental rules or discipline or for carelessness, unfitness, neglect of duty or other misconduct, by the authority by whom such officer or servant is appointed.