Section 125(1)(ii) in The Mumbai Municipal Corporation Act, 1888

[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(1)(ii) in The Mumbai Municipal Corporation Act, 1888

(ii)expenditure to be incurred by reason of the obligations imposed on the Corporation arising out of the transfer to the Corporation of the powers, duties, assets and liabilities of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925 [or for any of the purposes of Chapter XII-A] [These words were inserted by Bombay 34 of 1954, Section 7(1).]; and

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State of Maharashtra - Subsection

Section 125(1)(ii) in The Mumbai Municipal Corporation Act, 1888