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[Cites 0, Cited by 1] [Section 115] [Entire Act]

Bombay Presidency - Subsection

Section 115(4) in The Bombay Provincial Municipal Corporations Act, 1949

(4)The Corporation shall forthwith pay, into any sinking fund any amount which the Accountant General, Bombay, may certify to be deficient, unless the [State] Government specially sanctions a gradual readjustment.