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[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

State of Maharashtra - Subsection

Section 465(2)(c) in The Maharashtra Municipal Corporations Act, 1949

(c)prescribing the powers of the Municipal Chief Auditor with regard to the disapproval of and the procedure with regard to the settlement of objections to expenditure from the revenues of the Corporation;