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[Cites 0, Cited by 0] [Section 278(2)] [Section 278] [Entire Act]

Bombay Presidency - Subsection

Section 278(2)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)If the estimated net cost of executing the scheme as altered exceeds by ten per cent the estimated net cost of executing the scheme as sanctioned, the Commissioner shall not, without the previous sanction of the Corporation and of the [State] Government, proceed to execute the scheme as altered.