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[Cites 0, Cited by 1] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(g) in The Maharashtra Municipal Corporations Act, 1949

(g)all moneys received by or on behalf of the Corporation from the Government or public bodies, private bodies or private individuals by way of grant or gift or deposit, subject, however to the conditions, if any, attached to such grant, gift or deposit, and