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 1] [Section 21] [Entire Act] State of Maharashtra - Subsection Section 21(2) in The City of Nagpur Corporation Act, 1948 (2)If any question arises whether a vacancy has occurred under sub-section (1), it shall be decided by the State Government and its decision shall be final.
