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[Cites 0, Cited by 0] [Section 126C] [Entire Act]

State of Maharashtra - Subsection

Section 126C(a) in The Mumbai Municipal Corporation Act, 1888

(a)an estimate, classified in accordance with section 125A of the expenditure which must or should, in his opinion, be incurred by the Corporation in the next official year for the purposes of clause (q) of section 61;