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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(2) in The City of Nagpur Corporation Act, 1948

(2)If any such reduction or transfer is of an amount exceeding five hundred rupees, the Corporation may pass with regard thereto such order as it thinks fit, and it shall be incumbent on the [Standing Committee] and the [Commissioner] to give effect to the said order.