Legal Document View

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
[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(2)(c) in The Mumbai Municipal Corporation Act, 1888

(c)an estimate of the Corporation's receipts and income for the next ensuing official year -
(i)arising from sales, leases and other dispositions of immovable property vesting in the Corporation by reason of the enactment of the City of Bombay Municipal (Amendment) Act, 1933 [or acquired by the Corporation for any of the purposes of Chapter XII-A] [These words, figures and letter were inserted by Bombay 34 of 1954, Section 7(2)(b).], and
(ii)being payments of interest on and repayments in whole or part of the capital of loans granted by the Corporation and secured on the aforesaid immovable property;