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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(2) in The Maharashtra Municipal Corporations Act, 1949

(2)Every such statement shall be laid before a meeting of the Corporation and shall be published in the Official Gazette and a copy of such statement shall be sent to the [State] Government and to the Accountant General, Bombay.