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[Cites 0, Cited by 0] [Section 91G(1)] [Section 91G] [Entire Act]

State of Maharashtra - Subsection

Section 91G(1)(ii) in The Mumbai Municipal Corporation Act, 1888

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: