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[Cites 0, Cited by 0] [Section 60A(3)] [Section 60A] [Entire Act]

State of Maharashtra - Subsection

Section 60A(3)(x) in The Maharashtra Municipal Corporations Act, 1949

(x)the particulars of major works, as may be specified by notification by the State Government, in the Official Gazette, together with information on the value of works, time of completion and details of contract;