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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)an estimate of the corporation's receipts and income for the next ensuing official year other than from taxation [and from the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were inserted by Bombay 48 of 1948, Section 27.]] and other than that referred to [* *] [The portion 'in clause (c) of sub-section (1A) and' was deleted by Maharashtra 1 of 1964, Section 5(a)(iii).] in clause (c) of sub-section (2) [and in clause (d) of section 126] [This portion was inserted by Bombay 48 of 1950, Section 55(3).] [and in section 126E] [This portion was inserted by Maharashtra 34 of 1973, Section 11(b).];