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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(2)(c2) in The Mumbai Municipal Corporation Act, 1888

(c2)[ allow for appropriation to budget estimate 'E' of the sum estimated, revised as they shall think proper, under clause (c) of section 126C [and such additional sum estimated under clause (c1) of that section and revised, as they shall think proper] [Clause (c2) was inserted by Bombay 48 of 1950, Section 56(2).];]