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[Cites 0, Cited by 10] [Entire Act]

State of Maharashtra - Section

Section 73 in The Mumbai Municipal Corporation Act, 1888

73. Security when to be taken for performance of contract

-The Commissioner shall require sufficient security for the due performance of every contract into which he enters under the last preceding section, and may, in his discretion, require security for the due performance of any other contract into which he enters under this Act.