Section 70(2)(b) in The Manipur Municipalities Act,1994.

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Union of India - Subsection

Section 70(2)(b) in The Manipur Municipalities Act,1994.

(b)to take a contribution towards expenditure incurred by any other local authority or out of any public fund for measures, affecting the health, safety or convenience of public calculated to benefit the residents within the limits of the contributing municipality; or

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Union of India - Subsection

Section 70(2)(b) in The Manipur Municipalities Act,1994.