Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Maharashtra - Section Section 461 in The Maharashtra Municipal Corporations Act, 1949 461. Bye-laws to be confirmed by [State] Government. - No bye-law made under section 458 shall have any validity unless and until it is confirmed by the [State] Government.
