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[Cites 0, Cited by 0] [Section 188] [Entire Act]

Bombay Presidency - Subsection

Section 188(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The expenses of any work so done shall be paid by the person aforesaid, unless the Corporation shall by a general or special or resolution sanction, as it is hereby empowered to sanction, the execution of such work at the charge of the Municipal Fund.