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 4] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(h) in The Mumbai Municipal Corporation Act, 1888 (h)[ "election" means an election to fill a seat or seats of a councillor or councillors under this Act] [Clause (h) was inserted by Bombay 54 of 1955, Section 2.];
