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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[ Budget Estimates"A" - of the income and expenditure other than - [Clause (a) was substituted for the original by Bombay 7 of 1950, Section 16(1)(b).]
(i)[ * * * * * *]
(ii)income and expenditure to be received or incurred by reason 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 other purposes of Chapter XX-A] [These words were inserted by Bombay 34 of 1954, Section 8(1).] [* * *] [The word 'and' was deleted by Bombay 48 of 1950, Section 56(1).].
(iii)income and expenditure in respect of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];
(iv)[ income and expenditure for, or in connection with, the purposes of clause (q) of section 61] [Paragraph (iv) was inserted by Bombay 48 of 1950, Section 56(1).];
(v)[ income and expenditure for, or in connection with, the purposes of Chapters IX and X] [Paragraph (v) was inserted by Maharashtra 34 of 1973, Section 12.]];