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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(e) in The Mumbai Municipal Corporation Act, 1888

(e)all references made in any Act of the [Governor of Bombay] ['Governor of Bombay' shall stand unmodified vide the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in Council to any of the said enactments shall be read as if made to this Act to the corresponding portion thereof.