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[Cites 0, Cited by 0] [Section 50TT(7)] [Section 50TT] [Entire Act]

State of Maharashtra - Subsection

Section 50TT(7)(c) in The Mumbai Municipal Corporation Act, 1888

(c)to grant administrative approval and financial sanction to the plans for municipal works to be carried out within the territorial area of the Wards Committee costing upto rupees five lakhs provided that specific provision exists therefor in the budget sanctioned by the Corporation.