Section 47 in The Bombay Shops and Establishments Act, 1948
47. Expenses of local authority to be paid out of its fund.
- Notwithstanding anything contained in any enactment in regard to any municipal or local fund, all expenses incurred by a municipality [or any other local authority] [These words were substituted for the words 'or a local board' by Gujarat 26 of 1977, section 9.] under and for the purposes of this Act shall be paid out of the municipal or local fund, as the case may be.
