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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(l) in The Mumbai Municipal Corporation Act, 1888

(l)[ making any contribution towards any public reception, ceremony or entertainment: [This was substituted for the portion beginning with the words 'And with previous sanction' and ending with the words 'Greater Bombay' by Maharashtra 42 of 1977, Section 4.]