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 377] [Entire Act] Bombay Presidency - Subsection Section 377(2) in The Bombay Provincial Municipal Corporations Act, 1949 (2)Any person contravening this section may be summarily removed by the Commissioner or by any municipal officer or servant.IV. Licences for Private Markets.
