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[Cites 0, Cited by 0] [Section 126A] [Entire Act]

Bombay Presidency - Subsection

Section 126A(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The grant so determined shall be made to the Corporation every year but it may be revised after a period of every five years having regard to the recommendations of the [Finance Commission or otherwise] in respect of the revision of grants to Corporations.]