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[Cites 0, Cited by 0] [Section 460A(2)] [Section 460A] [Entire Act]

State of Maharashtra - Subsection

Section 460A(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)construct or acquire, subject to the provisions of the Indian Electricity Act, 1910, or of any other enactment for the time being in force and the conditions of any licence or sanction in favour of the corporation granted thereunder, undertakings for the generation or supply of electrical energy and for electric traction, and enter into any agreement with any person for the supply of electrical energy to or by the corporation;