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[Cites 0, Cited by 0] [Section 101(5)] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(5)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)for the payment as they fall due of all sums and of all instalments of principal and interest for which the Council may be liable under this Act or any other law for the time being in force;