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

State of Maharashtra - Subsection

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

(e)exercise any of the powers of a licensee under the Indian Electricity Act, 1910, or any other enactment for the time being in force relating to the generation or supply of electrical energy which the corporation is for the time being authorised to exercise and any other powers exercisable by the corporation under such enactment or under any licence thereunder granted in favour of the corporation; and