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 312] [Entire Act] State of Maharashtra - Subsection Section 312(2) in The Mumbai Municipal Corporation Act, 1888 (2)Nothing in this section shall be deemed to apply to any erection or thing to which clause (c) of section 322 applies.
