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 169] [Entire Act] State of Maharashtra - Subsection Section 169(a) in The Maharashtra Municipal Corporations Act, 1949 (a)notwithstanding anything contained in section 170, vest in the owner of such premises or group of premises on and from the appointed day;
