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[Cites 0, Cited by 0] [Section 50TW] [Entire Act]

State of Maharashtra - Subsection

Section 50TW(i) in The Mumbai Municipal Corporation Act, 1888

(i)to suggest the priority of schemes and development programmes to be implemented in the area of the Area Sabha and forward the same to the Wards Committee, for inclusion in the developmental plans of the Wards Committee or the Corporation, as the case may;