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 289] [Entire Act] State of Maharashtra - Subsection Section 289(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (1)The pound-fee chargeable shall be such as the State Government may, from time to time, by rules prescribe for each kind of cattle.
