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[Cites 0, Cited by 0] [Section 91DA] [Entire Act]

State of Maharashtra - Subsection

Section 91DA(b) in The Mumbai Municipal Corporation Act, 1888

(b)the State Government by reason of the supersession or dissolution of such municipality or local authority under any law relating to such municipality or local authority, shall vest in the Corporation in trust for the purposes of this Act, but subject to all charges and liabilities affecting the same: