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

State of Maharashtra - Subsection

Section 126A(b) in The Mumbai Municipal Corporation Act, 1888

(b)an estimate of all balances, if any, which will be available for reappropriation or expenditure at the commencement of the next ensuing official year and an estimate of the amounts to be transferred to the municipal fund during the next ensuing financial year under sections 460KK and 46011; and