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 411] [Entire Act] State of Maharashtra - Subsection Section 411(a) in The Maharashtra Municipal Corporations Act, 1949 (a)from any decision of the Judge in an appeal under section 406 by which a rateable value [or a capital value, as the case may be] is fixed, and
