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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(g) in The Mumbai Municipal Corporation Act, 1888

(g)[ subject to the provisions for clause (fa) of sub-section (1) any lease including, by any leave or licence, sale or purchase of land or any agreement for the same, by or on behalf of the Corporation; or] [Clause (g) was inserted with effect from 2nd October, 1978 by Maharashtra 25 of 1978, Section 2.]