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[Cites 0, Cited by 0] [Section 29(7)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(7)(c) in The Maharashtra Municipal Corporations Act, 1949

(c)to grant administrative approval and financial sanction to the plans for municipal works to be carried out within the territorial area of the Ward Committee costing upto rupees five lakhs, provided that specific provision exists therefor in the budget sanctioned by the Corporation.