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[Cites 0, Cited by 0] [Section 354WA(3)] [Section 354WA] [Entire Act]

State of Maharashtra - Subsection

Section 354WA(3)(c) in The Mumbai Municipal Corporation Act, 1888

(c)that the period within which the loan shall be repayable shall not exceed thirty years from the date on which the construction, alteration or repair has been completed;