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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Maharashtra - Subsection

Section 261(b) in The Mumbai Municipal Corporation Act, 1888

(b)purchase or take On lease any water work or any water or right to store or to take and convey water; 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).];