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

State of Maharashtra - Subsection

Section 460KK(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)in the case of each subsequent year until the year ending on the 31st March, 1955, at progressively increasing scale, the sum of three lakhs of rupees in addition to the sum paid, in respect of the previous official year;