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 59] [Entire Act] State of Maharashtra - Subsection Section 59(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (2)The Vice-President shall be ex-officio Chairman of such one of the Subjects Committees, if any, as the Council may determine.
