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[Cites 0, Cited by 0] [Section 354C(1)] [Section 354C] [Entire Act]

State of Maharashtra - Subsection

Section 354C(1)(iii) in The Mumbai Municipal Corporation Act, 1888

(iii)proceed to make a draft improvement scheme and submit the scheme to [the Improvement Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 122, (w.e.f. 23-4-1999).] for approval.