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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(i) in The Mumbai Municipal Corporation Act, 1888

(i)sub-committees may meet and adjourn as they think proper, but the chairman of the standing committee may, whenever he thinks fit, and shall, upon the written request of not less than two members of a sub-committee, call a special meeting of such sub-committee;