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 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(b) in The Maharashtra Commissioners of Divisions Act, 1958 (b)"Director of Local Authorities" means the Officer appointed for the time being, by the State Government to be the Director of Local Authorities;
