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 148] [Entire Act] State of Maharashtra - Section Section 6 in The Mumbai Municipal Corporation Act, 1888 6. [ Duration of Corporation. [Sections 6, 6A and 6B were substituted by Maharashtra 41 of 1994, Section 8.] - The Corporation shall continue for a period of five years from the date appointed for its first meeting and no longer.
