Section 66(40) in The Maharashtra Municipal Corporations Act, 1949
(40)making contributions to the funds of the local-self Government Institute, Bombay;[(41) making any contribution towards any public reception, ceremony or entertainment :Provided that, the total expenditure on account of such contributions during any official year shall not exceed rupees twenty-five thousand or such higher amount as the State Government may, from time to time, by notification published in the Official Gazette, specify in this behalf][(41A) with the previous sanction of the State Government and subject to such terms and conditions as the State Government may impose, subscribing to the share capital of any company or co-operative society, with a limited liability, established or to be established for maintaining or setting up a slaughter house, or for providing any other services in the City, useful to the Corporation in carrying out any of the duties imposed upon it by or under this Act or any other law for the time being in force.]
