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[Cites 0, Cited by 0] [Section 470] [Entire Act]

State of Maharashtra - Subsection

Section 470(5) in The Mumbai Municipal Corporation Act, 1888

(5)[ The powers conferred by this section on the [State] [This sub-section was inserted by the Adaptation of Indian Laws Order in Council.] Government, shall, in relation to any by-law made under clause(s) of section 461, be powers of the Central Government.]