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[Cites 0, Cited by 0] [Section 92A(2)] [Section 92A] [Entire Act]

State of Maharashtra - Subsection

Section 92A(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)that the Corporation are not in possession of or interested in any immovable property for the benefit of which, the term, condition or obligation was agreed to, entered into or imposed.]