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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Maharashtra - Subsection

Section 105(2) in The Maharashtra Municipal Corporations Act, 1949

(2)For these purposes, the Standing Committee and the Municipal Chief Auditor shall have access to all the municipal accounts and to all records and correspondence relating thereto and the Commissioner shall forthwith furnish to the Standing Committee or the Municipal Chief Auditor any explanation concerning receipts and disbursements which they may call for.