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[Cites 0, Cited by 0] [Section 460A(2)] [Section 460A] [Entire Act]

State of Maharashtra - Subsection

Section 460A(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)construct or acquire, transport undertakings, including tramways, trackless trams and mechanically propelled transport facilities for the conveyance of the public subject to the provisions of the [Motor Vehicles Act, 1939,] [See now the Motor Vehicles Act, 1988 (59 of 1988).] or of any other enactment for the time being in force and the conditions of any licence, permit or sanction in favour of the corporation granted thereunder;