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[Cites 0, Cited by 0] [Section 460DD(1)] [Section 460DD] [Entire Act]

State of Maharashtra - Subsection

Section 460DD(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)sums of which the expenditure has been sanctioned by the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 184(a), (w.e.f. 23-4-1999).] under section 132;