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[Cites 0, Cited by 0] [Section 220A(1)] [Section 220A] [Entire Act]

State of Maharashtra - Subsection

Section 220A(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)a resolution of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] declaring that a water course so applied for may be made over to the corporation shall, from the date thereof, operate to vest such water course in the corporation.]