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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Bombay Presidency - Subsection

Section 105(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)For these purposes, the Standing Committee and the Municipal Chief Auditor shall have access to all the municipal accounts and to all records and correspondence relating thereto and the Commissioner shall forthwith furnish to the Standing Committee or the Municipal Chief Auditor any explanation concerning receipts and disbursements which they may call for.