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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(5) in The Maharashtra Municipal Corporations Act, 1949

(5)Any immovable property which may be transferred to the Corporation by the Government shall be held by it subject to such conditions, including resumption by the Government on the occurrence of a specified contingency, and shall be applied to such purposes as the Government may impose or specify when the transfer is made.