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 460A(2)] [Section 460A] [Entire Act] State of Maharashtra - Subsection Section 460A(2)(d) in The Mumbai Municipal Corporation Act, 1888 (d)purchase or take on lease or hire or otherwise acquire any moveable or immovable property or rights;