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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(a) in The Maharashtra Municipal Corporations Act, 1949

(a)an estimate, classified, in accordance with the rules, of the expenditure which must or should, in his opinion, be incurred by the Corporation in the next ensuing official year on account of the Transport Undertaking and of the amounts, if any, which should in his opinion be credited to, or expended from, a special fund;