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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(b) in The Mumbai Municipal Corporation Act, 1888

(b)that, if the exercise of such power or the performance of such duty involves or is likely to involve expenditure for any period or at any time after the close of the said official year, liability for such expenditure shall not be incurred without the sanction of the Corporation.