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

State of Maharashtra - Subsection

Section 91D(a) in The Mumbai Municipal Corporation Act, 1888

(a)any municipality or other local authority which has been abolished by or under the Bombay Municipal (Extension of Limits) Act, 1950, in consequence of the inclusion in [Brihan Mumbai] of the area for which it was constituted; or