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 115(2)] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)sums of which the expenditure has been sanctioned by the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 48(a), (w.e.f. 23-4-1999).] under section 132;