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[Cites 0, Cited by 8] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(q) in The Mumbai Municipal Corporation Act, 1888

(q)maintaining, aiding and suitably accommodating schools for primary education [subject always to the grant of building grants by [the [State] [These words were added by Bombay 3 of 1907 Section 9(2).] Government] in accordance with the Government Grant-in-aid Code for the time being in force];