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[Cites 0, Cited by 0] [Section 460A(2)] [Section 460A] [Entire Act]

State of Maharashtra - Subsection

Section 460A(2)(c) in The Mumbai Municipal Corporation Act, 1888

(c)construct buildings and works of every description necessary or desirable for the operation or development of the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Bombay Electric Supply and Transport undertaking' by Maharashtra 25 of 1996, schedule.];