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[Cites 0, Cited by 0] [Section 246(1)] [Section 246] [Entire Act]

State of Maharashtra - Subsection

Section 246(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)purchase or take on lease any land, building, engine, material or apparatus either within or without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];