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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)provide for the payment, as they fall due, of all sums and of all instalments of principal and interest for which the Corporation may be liable under this Act other than sums and instalments as aforesaid (i) for which the Corporation but for the enactment of the City of Bombay Municipal (Amendment) Act, 1933, would not have been liable and (ii) for which the Corporation may be liable, in carrying out the duties imposed upon them by clause (r) of section 61, [and (iii) for which the Corporation may be liable by reason of the acquisition, extension, administration, operation and maintenance of the [Brihan Mumbai Electric Supply and Transport Undertaking] [This portion was added by Bombay 4 of 1948, Section 28.];] [* * * *] [Sub-clause (iv) was deleted by Maharashtra 1 of 1964, Section 6(b)(i).] [(v) for which the Corporation may be liable by reason of the construction or school buildings;] [This portion was added by Bombay 48 of 1950, Section 56(2).]