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[Cites 0, Cited by 0] [Section 86B(3)] [Section 86B] [Entire Act]

State of Maharashtra - Subsection

Section 86B(3)(x) in The Mumbai Municipal Corporation Act, 1888

(x)the particulars of major works, as may be specified by notification by the State Government, in the Official Gazette together with information on the value of works, time of completion and details of contract;