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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)an estimate of the expenditure which must or should, in his opinion, be incurred by the Corporation in the next ensuing official year by reason of the obligations imposed upon the Corporation arising out of the transfer to the Corporation of the powers, duties, assets and liabilities of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925 [or for any of the purposes of Chapter XII-A] [These words, figures and letter were inserted by Bombay 34 of 1954, Section 7(2)(a).];