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 2] [Section 48] [Entire Act] State of Maharashtra - Subsection Section 48(3) in The City of Nagpur Corporation Act, 1948 (3)During any absence on leave of the [Commissioner], the State Government shall appoint a person to act as [Commissioner].
