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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Bombay Presidency - Subsection

Section 77(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)Whenever, under any provision of this Act, the Commissioner is authorised to agree to pay the whole or any portion of the expenses of acquiring any immovable property, he shall do so on such terms and at such rates or prices or at rates or prices not exceeding such maxima as shall be approved by the Standing Committee as aforesaid.