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[Cites 0, Cited by 1] [Section 460K] [Entire Act]

State of Maharashtra - Subsection

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

(b)no such contract for any purpose which, in accordance with any provision of this Chapter, the General Manager may not carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has first been duly given;