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[Cites 0, Cited by 1] [Section 260] [Entire Act]

State of Maharashtra - Subsection

Section 260(2) in The Mumbai Municipal Corporation Act, 1888

(2)The expenses of any work so done shall be paid by the person aforesaid, unless the corporation shall, by a general or special order or resolution, sanction, as they are hereby empowered to sanction, the execution of such work at the charge of the municipal fund.