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[Cites 0, Cited by 0] [Section 460DD(1)] [Section 460DD] [Entire Act]

State of Maharashtra - Subsection

Section 460DD(1)(f) in The Mumbai Municipal Corporation Act, 1888

(f)any sum required to make good to the municipal fund any payment made by the Commissioner out of the municipal fund under the provisions of section 115 for the purpose of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 184(a), (w.e.f. 23-4-1999).]