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[Cites 0, Cited by 0] [Section 91A] [Entire Act]

State of Maharashtra - Subsection

Section 91A(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)The amount standing to the credit of this Fund shall be utilised only for the purpose of conversion of dry latrines in the municipal area into wet latrines.]