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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Bombay Presidency - Subsection

Section 66(20) in The Bombay Provincial Municipal Corporations Act, 1949

(20)the construction, purchase, organisation, maintenance or management of light railways, tramways, trackless trams, or motor transport facilities for the conveyance of the public or goods within or without the City;