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[Cites 0, Cited by 0] [Section 91B] [Entire Act]

State of Maharashtra - Subsection

Section 91B(4) in The Maharashtra Municipal Corporations Act, 1949

(4)The moneys credited to the said Fund from time to time shall be applied only for payment of all sums, charges and costs necessary for the purposes of carrying into effect the provisions of Chapters XII and XIII.