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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Mumbai Metropolitan Region Development Authority Act, 1974

(2)The management of the funds referred to in sub-section (1) the sums to be transferred from time to time to credit thereof and the application of money comprised therein, shall be determined by the Metropolitan Authority.