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 346] [Entire Act] State of Maharashtra - Subsection Section 346(e) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (e)the municipal fund of an existing Council shall be deemed to be the municipal fund of the successor Council;
