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[Cites 0, Cited by 0] [Section 80B(3)] [Section 80B] [Entire Act]

State of Maharashtra - Subsection

Section 80B(3)(e) in The Mumbai Municipal Corporation Act, 1888

(e)the fees and other costs to be paid to the Commissioner by the Corporation [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996)] as the case may be for consultation and other incidental matters;