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

State of Maharashtra - Subsection

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

(d)that the amount of the loan shall not exceed sixty per cent of the cost of building irrespective of the period of repayment, and in no case shall exceed Rs. 30,000;