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[Cites 0, Cited by 0] [Section 91A(1)] [Section 91A] [Entire Act]

State of Maharashtra - Subsection

Section 91A(1)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)any grants or loans received from the State Government for the conversion of dry latrines into wet latrines, of which a separate accounts shall, however, be maintained by the Council.