Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78C(1)] [Section 78C] [Entire Act] State of Maharashtra - Subsection Section 78C(1)(d) in The Mumbai Municipal Corporation Act, 1888 (d)be removable at any time from office for misconduct, or for neglect of or incapacity for the duties of his office, by the corporation.