Section 86A in The Mumbai Municipal Corporation Act, 1888
86A. [ Sanction for prosecution of officers and servants of Corporation. [Section 86A was inserted by Maharashtra 29 of 2011, Section 3, (w.e.f. 12-9-2011).]
- Notwithstanding anything contained in this Act, the Commissioner shall be competent to sanction prosecution of any officer or servant of the Corporation which has been sought by the Police or any other Government agency. The Commissioner shall inform about grant of any such sanction to the Municipal Corporation in be next ensuing meeting of the Corporation.][Chapter IV-A [Chapter IV-A inserted by Maharashtra 33 of 2007, Section 2 (w.e.f. 26-12-2007).] Disclosure Of Specified Information
