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[Cites 0, Cited by 0] [Section 321] [Entire Act]

Bombay Presidency - Subsection

Section 321(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)All the provisions of this Act and the rules and bye-laws shall apply to any place provided under sub-section (1) without the City and vesting in the Corporation as if such place were situate within the City.