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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(4) in The Maharashtra Municipal Corporations Act, 1949

(4)The Corporation shall forthwith pay, into any sinking fund any amount which [the Chief Auditor, Local Fund Accounts] may certify to be deficient, unless the [State] Government specially sanctions a gradual readjustment.