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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Maharashtra - Subsection

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

(a)all rules and by-laws made, all notifications published, all orders issued and all licences and permissions granted under any of the said enactments and still in force shall, so far as they are consistent with this Act, be deemed to have been respectively made, published, issued and granted hereunder; and