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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

State of Maharashtra - Subsection

Section 83A(3) in The City of Nagpur Corporation Act, 1948

(3)The fund so established shall be applied for,-
(a)the expenditure on capital works for the purpose of Chapters XIII, XIV, XVI and XVII;
(b)the repayment of the previous loans raised for such capital works.