Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(3) in The Maharashtra Municipal Corporations Act, 1949

(3)The fund so established shall be applied for
(a)the expenditure on capital works for the purposes of Chapters XII and XIII;
(b)the repayment of the loans raised for such capital works.