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 51B] [Entire Act] State of Maharashtra - Subsection Section 51B(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (2)The nomination of the Councillors under clause (b) of sub-section (1) of section 9, shall be made in the prescribed manner.
