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[Cites 0, Cited by 0] [Section 50C] [Entire Act]

State of Maharashtra - Subsection

Section 50C(1) in The Mumbai Municipal Corporation Act, 1888

(1)The Brihan Mumbai Electric Supply and Transport Committee shall, after their appointment, at their first meeting in each official year appoint one of their members, who is a councillor, to be the Chairman until the first meeting of the committee in the next official year.